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

State of Goa - Subsection

Section 2(t) in The Goa Children's Act, 2003

(t)[ "medical authority" means such authority as notified by the Government by order or notification published in the Official Gazette and whose certificate on the age of a child shall be conclusive evidence as to the age of the child to whom it relates;] [Substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].]