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Union of India - Section

Section 8 in National Charter For Children, 2003

8. Protection from economic exploitation and all forms of abuse.-

(a)The State shall provide protection to children from economic exploitation and from performing tasks that are hazardous to their well-being.
(b)The State shall ensure that there is appropriate regulation of conditions of work in occupations and processes where children perform work of a non-hazardous nature and that their rights are protected.
(c)The State shall move towards a total ban of all forms of child labour.