Section 49(2) in Jammu and Kashmir Shops and Establishments Act, 1966
(2)Where no school, municipal or revenue records with regard to age are available, a declaration in writing by a medical officer not below the rank of a Superintendent of a Central Hospital or a District Medical Officer that he has personally examined him and believes him to he under or over the age set forth in such declaration, shall for the purposes of this Act be admissible as evidence of the age of the employee.
