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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(e) in The Punjab Primary Education Act, 1960

(e)"child" means a boy or girl within such age group not being less than six or more than fourteen, as the State Government may, in each case, specify for the purposes of this Act, either generally or with respect to any specified area;