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 0] [Section 2C(1)] [Section 2C] [Entire Act] Union of India - Subsection Section 2C(1)(g) in The Child Labour (Prohibition And Regulation) Rules, 1988 (g)no child shall be made to participate in any audio visual and sports activity including informal entertainment activity against his will and consent.