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[Cites 0, Cited by 4] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(3) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(3)The age recorded by the Committee or the Board to be the age of person so brought before it shall, for the purpose of this Act, be deemed to be the true age of that person.