Section 64(2) in The Maharashtra Shops and Establishments Act, 1948
(2)A declaration in writing by a [qualified medical practitioner] [Substituted for the words 'registered medical practitioner' by Bombay 17 of 1949, Section 3.] relating to an employee that he has personally examined him and believes him to be 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.Explanation. - For the purposes of this section, a [qualified medical practitioner] [Substituted for the words 'registered medical practitioner' by Bombay 17 of 1949, Section 3.] shall have the same meaning as in the Factories Act, [1948] [Substituted for the figures '1934' by Bombay 17 of 1949.], (LXIII of 1948)].
