LexSection 14C — Rehabilitation of rescued child or adolescent.
The Child and Adolescent Labour (Prohibition and Regulation) Act, 1986
1 [ 14C. Rehabilitation of rescued child or adolescent. --The child or adolescent, who is employed in contravention of the provisions of this Act and rescued, shall be rehabilitated in accordance with the laws for the time being in force.]Open in Lexace · Ask the AI about this section