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Jasuben Wd/O Devchandbhai Parmar vs Gujarat Electricity Board on 30 September, 1998

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[Section 30] [Complete Act]
Central Government Act
Section 30(1) in The Apprentices Act, 1961
(1) If any employer--
(a) engages as an apprentice a person who is not qualified for being so engaged, or
(b) fails to carry out the terms and conditions of a contract of apprenticeship, or
(c) contravenes the provisions of this Act relating to the number of apprentices which he is required to engage under those provisions, he shall be punishable with imprisonment for a term which may extend to six months or with fine or with both.