Section 363A(4)(b) in The Indian Penal Code, 1860

Central Government Act

(b) " minor" means-

(i) in the case of a male, a person under sixteen years of age; and

(ii) in the case of a female, a person under eighteen years of age.]

1. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States".

2. Ins. by Act 52 of 1959, s. 2 (w. e. f. 15- 1- 1960 ).