Section 2(2) in The Maharashtra Shops and Establishments Act, 1948
(2)[ "Child" means a person who has not completed his fifteenth year of age; but does not include a person who has, before the date of commencement of the Bombay Shops and Establishments (Amendment) Act, 1977 (Maharashtra LXIV of 1977), completed his twelfth year of age even though he has not completed his fifteenth year of age, if he is on the day immediately preceding the said date an employee in any establishment to which this Act applies;] [Substituted by Maharashtra 64 of 1977, Section 2(a).]
