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[Cites 0, Cited by 0] [Section 2C(1)] [Section 2C] [Entire Act]

Union of India - Subsection

Section 2C(1)(e) in The Child Labour (Prohibition And Regulation) Rules, 1988

(e)one responsible person be appointed for maximum of five children for the production or event, so as to ensure the protection, care and best interest of the child;