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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(19) in The Bihar Child Labour (Prohibition and Regulation) Rules, 1995

(19)Protection of eyes. - No child while working in an establishment, shall be allowed to work, where there is risk of adverse effect on their eyes but the child may be allowed to work under strict supervision with suitable goggles or eye protector.