Section 2(e) in The Child Labour (Prohibition And Regulation) Rules, 1988
(e)"register" means the register required to be maintained under section 11 of the Act;(ea)[ "Panchayat" means a Panchayat constituted under article 243B of the Constitution;] [Inserted by Notification No. G.S.R. 543(E), dated 2.6.2017 (w.e.f. 10.8.1988)]
