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

State of Uttar Pradesh - Subsection

Section 2(2) in The United Provinces District Boards Primary Education Act, 1926

(2)"child" means a child whose age is not less than six and not more than eleven years provided that "child" when referring to Muslim girls, shall mean a child whose age is not less than five and not more than nine years;