In section 2 of the Minimum Wages Act, 1948,—(i) for clause (a), the following clauses shall be substituted, namely:—(a)“adolescent” means a person who has completed his fourteenth year of age but has not completed his eighteenth year;(aa) “adult” means a person who has completed his eighteenth year of age;'(ii)after clause (b), the following clause shall be inserted, namely:—(bb)“child” means a person who has not completed his fourteenth year of age'.* 24 Amendment of Act 69 of 1951. —In the Plantations Labour Act, 1951,—(a)in section 2, in clauses (a) and (c), for the word “fifteenth”, the word “fourteenth” shall be substituted;(b)section 24 shall be omitted;(c)in section 26, in the opening portion, the words “who has completed his twelfth year” shall be omitted.* 25 Amendment of Act 44 of 1958.—In the Merchant Shipping Act, 1958, in section 109, for the word “fifteen”, the word “fourteen” shall be substituted.* 26 Amendment of Act 27 of 1961.—In the Motor Transport Workers Act, 1961, in section 2, in clauses(a) and (c), for the word “fifteenth”, the word “fourteenth” shall be substituted.
