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The Child Labour (Prohibition and Regulation) Act, 1986 PART B PROCESSES (1) Bidi -making. (2) Carpet-weaving. (3) Cement manufacture, including bagging of cement. (4) Cloth printing, dyeing and weaving. (5) Manufacture of matches, explosives and fire-works. (6) Mica-cutting and splitting. (7) Shellac manufacture. (8) Soap manufacture. (9) Tanning. (10) Wool-cleaning. (11) Building and construction industry. (12) Manufacture of slate pencils (including packing). (13) Manufacture of products from agate. (14) Manufacturing processes using toxic metals and substances, such as, lead, mercury, manganese, chromium, cadmium, benzene, pesticides and asbestos. (15) "Hazardous processes" as defined in Sec. 2 ( cb ) and dangerous operations as defined in rules made under Sec. 87 of the Factories Act, 1948 (63 of 1948). (16) Printing as defined in Sec. 2(k) (iv) of the Factories Act. 1948 (63 of 1948). (17) Cashew and cashew nut descaling and processing. (18) Soldering processes in electronic industries.    |
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