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] [Entire Act] State of Maharashtra - Section Section 18 in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981 18. Prohibition of employment of children. - No child shall be required or allowed to work as a Security Guard.Explanation. - "Child" means a person who has not completed fourteen years of age.
