Section 2(d) in The Child Labour (Prohibition And Regulation) Rules, 1988
(d)"Form" means a Form appended to these rules;(da)[ "Fund" means the Child and Adolescent Rehabilitation Fund constituted under sub-section (1) of section 14B of the Act; [Inserted by Notificatio No. G.S.R. 543(E), dated 2.6.2017 (w.e.f. 10.8.1988)](db)"Inspector" means the Inspector appointed by the Central Government under section 17;(dc)"Municipality" means an institution of self-Government constituted under article 243Q of the Constitution;]
