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[Cites 0, Cited by 2] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3) in The Protection of Children from Sexual Offences Act, 2012

(3)No order made by the Special Court shall be deemed to be invalid merely by any subsequent proof that the age of a person as determined by it under sub-section (2) was not the correct age of that person.