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] State of Gujarat - Subsection Section 2(f) in Gujarat Compulsory Primary Education Act, 1961 (f)"child" means a boy or girl within such age-group not being less than six or more than fourteen years, as may be specified in a declaration made under section 4 or 16;
