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[Cites 0, Cited by 3] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Child Labour (Prohibition and Regulation) Act, 1986

(2)Every certificate as to the age of a child which has been granted by a prescribed medical authority shall, for the purposes of this Act, be conclusive evidence as to the age of the child to whom it relates.