(1)Where it appears to a competent Court that a person brought before it under any of the provisions of this Act, is a young offender, such Court shall make due enquiry as to the age of that person and for that purpose, shall take such evidence as may be forthcoming and shall record a finding whether a person is a young offender or not, stating his age as nearly as may be.(2)No order of a competent Court shall be deemed to have become invalid merely by any subsequent proof that the person in respect of whom the order has been made is not a young offender and the age recorded by the competent Court to be the age of the person so brought before it, shall for the purposes of this Act, be deemed to be the true age of that person.
