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 9] [Section 2] [Entire Act] State of West Bengal - Subsection Section 2(d) in West Bengal Children Act, 1959 (d)"child" means a person who has not attained the age of eighteen years;
