(j)"Child labour" means all forms of labour involving children below the age of fourteen;(jj)[ "commercial sexual exploitation of children" means all forms of sexual exploitation of a child including visual depiction of a child engaged in explicit sexual conduct, real or stimulated, or the lewd exhibition of the genitals intended for sexual gratification of the user, done with a commercial purpose, whether for money or kind. It includes implying, allowing, using, inducing or coercing any child to engage in sexual conduct, it also includes the use of the child in assisting with other persons to engage in explicit sex;] [Inserted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].]
