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] [Section 21] [Entire Act] Union of India - Subsection Section 21(2) in The Child and Adolescent Labour (Prohibition And Regulation) Act, 1986 (2)Every order made under this section shall, as soon as may be after it is made, be laid before the Houses of Parliament.
