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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(8) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(8)In every case concerning a child, the Board shall obtain a birth certificate, if any, or medical opinion regarding his or her age and his or her physical and mental conditions or such other evidence and when passing orders in such case shall, after taking into consideration the evidence available, record a finding in respect of the child's age.