Section 2 in The Women's And Children's Institutions (Licensing) Act, 1956
2. Definitions.
In this Act, unless the context otherwise requires,-(a)"child" means a boy or girl who has not completed the age of eighteen years;(b)"institution" means an institution established and maintained for the reception, care, protection and welfare of women or children;(c)"licensing authority" means the State Government or such officer or authority as may be prescribed;(d)"prescribed" means prescribed by rules made by the State Government under this Act;(e)"woman" means a female who has completed the age of eighteen years.
