Section 2(v) in The West Bengal Primary Education Act, 1973
(v)[ "child" means a boy or girl who has completed five but not eleven years of age on the date of commencement of a school year, and includes any boy or girl who completes five years of age within ninety days from the date of commencement of a school year;] [[Clause (v) substituted by W.B. Act 14 of 1987 which was earlier as under:
