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[Cites 0, Cited by 0] [Section 92(3)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(3)(b) in The Merchant Shipping Act, 1958

(b)if the intended apprentice is [a young person] [Substituted for the words 'a minor' by Act No. 32 of 2014.], that his guardian's consent has been obtained to his being bound as an apprentice.