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State of Haryana - Section

Section 7 in Haryana Children Rules, 1974

7. Medical opinion regarding age and physical and mental condition of children. Section 67(2)(b).

- In every case concerning a child, the competent authority shall obtain medical opinion regarding his age and his physical and mental condition; and when passing orders in such case shall, after taking into consideration the medical opinion and such other evidence as may be available record a finding in respect of his age.