Section 16A(1)(iii) in The Child Labour (Prohibition And Regulation) Rules, 1988

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Union of India - Subsection

Section 16A(1)(iii) in The Child Labour (Prohibition And Regulation) Rules, 1988

(iii)when the concerned child or adolescent completes the age of eighteen years, then, as soon as may be possible forthwith or within a period of three months, the total amount credited, deposited or invested in favour of the child along with interest accrued thereon remaining in the bank or remaining so invested under sub-section (3) of section 14B, shall be transferred to the said bank account of child or adolescent, as the case may be; and

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Union of India - Subsection

Section 16A(1)(iii) in The Child Labour (Prohibition And Regulation) Rules, 1988