Section 2C(1)(f) in The Child Labour (Prohibition And Regulation) Rules, 1988

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Union of India - Subsection

Section 2C(1)(f) in The Child Labour (Prohibition And Regulation) Rules, 1988

(f)at least twenty per cent, of the income earned by the child from the production or event to be directly deposited in a fixed deposit account in a nationalised bank in the name of the child which may be credited to the child on attaining majority; and

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Union of India - Subsection

Section 2C(1)(f) in The Child Labour (Prohibition And Regulation) Rules, 1988