Section 12 — Display of notice containing abstract of sections 3 and 14.

The Child and Adolescent Labour (Prohibition and Regulation) Act, 1986
12. Display of notice containing abstract of 1 [sections 3A and 14]. --Every railway administration, every port authority and every occupier shall cause to be displayed in a conspicuous and accessible place at every station on its railway or within the limits of a port or at the place of work, as the case may be, a notice in the local language and in the English language containing an abstract of 1 [sections 3A and 14].

Official Hindi (PDF) ↗

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