Section 2 in The M.P. Child Labour (Prohibition and Regulation) Rules, 1993
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Child Labour (Prohibition and Regulation) Act 1986 (No. 61 of 1986);(b)"Form" means a form appended to these rules;(c)"Register" means the register required to be maintained under Section 11 of the Act;(d)"Schedule" means the Schedule appended to the Act;(e)"Section" means a Section of the Act;(f)The expression "Young Person" shall have the same meaning assigned to it in the Factories Act, 1948 (Act No. 63 of 1948).
