Section 23(a) in The Child Labour (Prohibition and Regulation) Act, 1986
(a)“adolescent” means a person who has completed his fourteenth year of age but has not completed his eighteenth year;(aa) “adult” means a person who has completed his eighteenth year of age;'(ii)after clause (b), the following clause shall be inserted, namely:—(bb)“child” means a person who has not completed his fourteenth year of age'.
