In this Act, unless the context otherwise requires,― (a) “child” means a boy or girl who has not completed the age of eighteen years; (b) “institution” means an institution established and maintained for the reception, care, protection and welfare of women or children; (c) “licensing authority” means the State Government or such officer or authority as may be prescribed; (d) “prescribed” means prescribed by rules made by the State Government under this Act; (e) “woman” means a female who has completed the age of eighteen years.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.