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[Section 8(3A)] [Section 8] [Complete Act]
Central Government Act
Section 8(3A)(iv) in The Apprentices Act, 1961
(iv) such other factors as he may consider fit in the circumstances of the case, by notice in writing, require an employer to impart training to such number of graduate or technician apprentices 1[ technician (vocational) apprentices] in such trade in his establishment as may be specified in such notice and the employer shall comply with such requisition. Explanation.-- In this sub- section the expression" management trainee" means a person who is engaged by an employer for undergoing a course of training in the establishment of the employer (not being apprenticeship training under this Act) subject to the condition that on successful completion of such training, such person shall be employed by the employer on a regular basis.]