Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] Union of India - Subsection Section 16(1) in The Child Labour (Prohibition and Regulation) Act, 1986 (1)Any person, police officer or Inspector may file a complaint of the commission of an offence under this Act in any court of competent jurisdiction.
