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

State of Chattisgarh - Subsection

Section 2(p) in Chhattisgarh Right of Youth to Skill Development Act, 2013

(p)"Youth" means a person who is a resident of the State and is not below the age of 14 years and not above the age of 45 years on the date of submission of an application for skill development.