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[Cites 0, Cited by 0] [Section 2C(1)] [Section 2C] [Entire Act]

Union of India - Subsection

Section 2C(1)(d) in The Child Labour (Prohibition And Regulation) Rules, 1988

(d)appropriate facilities for education of the child to be arranged so as to ensure that there is no discontinuity from his lessons in school and no child shall be allowed to work consecutively for more than twenty-seven days;