Section 2(h) in The Child Labour (Prohibition And Regulation) Rules, 1988
(h)[ words and expressions used in these rules, but not defined therein and defined in the Act, shall have the meanings as assigned to them in the Act.] [Inserted by Notification No. G.S.R. 543(E), dated 2.6.2017 (w.e.f. 10.8.1988)]
