Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 26] [Section 2] [Entire Act] Union of India - Subsection Section 2(ii) in The Child Labour (Prohibition and Regulation) Act, 1986 (ii)“child” means a person who has not completed his fourteenth year of age;
