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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3)(a) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(a)
(i)the matriculation or equivalent certificates, if available; and in the absence whereof;
(ii)the date of birth certificate from the school (other than a play school) first attended; and in the absence whereof;
(iii)the birth certificate given by a corporation or a Municipal Authority or a Panchayat;