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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(6) in The Apprentices Act, 1961

(6)The fees and allowances, if any, to be paid to the Chairman and the Vice-Chairman and the other members of the Central Apprenticeship Council, shall be such as may be determined by the Central Government and the fees and allowances, if any, to be paid to the Chairman and the Vice-Chairman and the other members of the State Apprenticeship Council shall be such as may be determined by the State Government.