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 0] [Entire Act] Union of India - Section Section 4 in The Child Labour (Prohibition And Regulation) Rules, 1988 4. Secretary to the Committee .-The Central Government may appoint an officer not below the rank of an Under Secretary to the Government of India as Secretary of the Committee.
