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 1] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(2) in The Bombay Shops and Establishments Act, 1948 (2)[ "Child" means a person who has not completed his fourteenth year] [Clause (2) was substituted by Gujarat 35 of 1980, section 2.];
