Section 63(2) in The East Punjab Children Act, 1949
(2)An order or judgment of the court shall not be invalidated by any subsequent proof that the age of such person has not been correctly stated to the court, and 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 and, where it appears to be court that the person so brought before it is of the age of sixteen years or upwards, the person shall for the purposes of this Act be deemed not to be a child.
