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 7] [Entire Act] Union of India - Subsection Section 7(6) in The Child and Adolescent Labour (Prohibition And Regulation) Act, 1986 (6)No adolescent shall be required or permitted to work in any establishment on any day on which he has already been working in another establishment.
