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

State of Tamilnadu - Subsection

Section 2(2) in The Tamil Nadu Catering Establishments Act, 1958

(2)"child" means a person who has not completed [sixteen] [This word was substituted for the word 'fourteen' by section 3(2) of the Tamil Nadu Catering Establishments (Amendment) Act, 1975 (Tamil Nadu Act 29 of 1975).] years of age;