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 25] [Section 2] [Entire Act] Union of India - Subsection Section 2(a) in The Minimum Wages Act, 1948 (a)"adolescent" means a person who has completed his fourteenth year of age but has not completed his eighteenth year;
