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 2] [Entire Act] Union of India - Subsection Section 2(c) in The Plantations Labour Act, 1951 (c)"child" means a person who has not completed his [fourteenth] [Substituted by Act 61 of 1986, Section 24, for " fifteenth" (w.e.f. 23.12.1986). ] year;
