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Swaraj Motor Works vs The Union Of India (Uoi) And Anr. on 4 February, 1972

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[Section 8] [Complete Act]
Central Government Act
Section 8(5) in The Apprentices Act, 1961
(5) Where, having regard to the public interest, a number of apprentices in excess of the ratio determined by the Central Government 2[ or in excess of the number specified in a notice issued under sub- section (3A)] should in the opinion of the appropriate Government be trained, the appropriate Government may require employers to train the additional number of apprentices.