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

Union of India - Subsection

Section 2(i) in The Child Labour (Prohibition and Regulation) Act, 1986

(i)“appropriate Government” means, in relation to an establishment under the control of the Central Government or a railway administration or a major port or a mine or oilfield, the Central Government, and in all other cases, the State Government;