A person shall not be qualified for being engaged as an apprentice to undergo apprenticeship training in any designated trade, unless he-- 1 [(a) is not less than fourteen years of age, and for designated trades related to hazardous industries, not less than eighteen years of age; and] (b) satisfies such standards of education and physical fitness as may be prescribed: Provided that different standards may be prescribed in relation to apprenticeship training in different designated trades 2 [and for different categories of apprentices].Open in Lexace · Ask the AI about this section
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