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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(b) in The Constitution of Jammu and Kashmir

(b)that the health and strength of workers, men and women and the tender-age of children are not abused and that permanent residents are not forced by economic necessity to enter avocations unsuited to their sex, age or strength;