 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Child Labour (Prohibition and Regulation) Act, 1986 23. AMENDMENT OF ACT 11 OF 1948. – In See. 2 of the Minimum Wages Act, 1948, - (i ) for Cl . (a), the following clauses shall be substituted, namely : "(a) 'adolescent' means a person who has completed his fourteenth year of age but has not completed his eighteenth year; ( aa ) 'adult' means a person who has completed his eighteenth year of age;"; (ii) after Cl . (b), the following clause shall be inserted, namely : "(bb) 'child' means a person who has not completed his fourteenth year of age;".    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back