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Shrawan Kumar S/O Ramesh Chandra ... vs South Eastern Coal Fields Ltd. And ... on 22 March, 1999

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[Section 4] [Complete Act]
Central Government Act
Section 4(2) in The Apprentices Act, 1961
(2) The apprenticeship training shall be deemed to have commenced on the date on which the contract of apprenticeship has been entered into under sub- section (1).