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[Cites 0, Cited by 0] [Section 16A] [Entire Act]

Union of India - Subsection

Section 16A(2) in The Child Labour (Prohibition And Regulation) Rules, 1988

(2)Any amount recovered by way of fine or for composition of offences in pursuance of an order or judgement of a Court in favour of a child or adolescent for the contravention of the provisions of the Act, shall also be deposited in the Fund and shall be spent in accordance with such order or judgement.]