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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Employment of Children Act, 1938

(a)"competent authority", in respect of a major port, as defined in the Indian Ports Act, 1908 (15 of 1908), or so declared by or under the Act of Parliament and in respect of a railway, means the Central Government, and in any other case means the State Government;