Section 23 in The Child and Adolescent Labour (Prohibition And Regulation) Act, 1986
23. Amendment of Act 11 of 1948
In section 2 of the Minimum Wages Act, 1948,--(i)for Clause (a), the following clauses shall be substituted, namely:—‘(a) “adolescent' means a person who has completed his fourteenth year of age but has not completed his eighteenth year;(aa)“adult” means a person who has completed his eighteenth year of age;’(ii)after Clause (b), the following clause shall be inserted, namely,—"(bb) 'child' means a person who has not completed his fourteenth year of age;".
