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[Cites 0, Cited by 0] [Section 16A(1)] [Section 16A] [Entire Act]

Union of India - Subsection

Section 16A(1)(ii) in The Child Labour (Prohibition And Regulation) Rules, 1988

(ii)the interest accrued on the proportionate amount of the Fund in favour of the child or adolescent shall be transferred every six months to the account of the child or adolescent, as the case may be, by the bank or officer responsible to invest the amount under information to the Inspector;