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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)All the Members of the Medical Board shall give their individual findings on age, which shall then be forwarded to the Chairperson of the Board to give the final opinion on the age within a margin of one year.