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 51] [Section 2] [Entire Act] Union of India - Subsection Section 2(c) in The Right of Children to Free and Compulsory Education Act, 2009 (c)"child" means a male or female child of the age of six to fourteen years;
