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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(17) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(17)In the absence of any proof of age or if any dispute with regard to the age of the child, the Committee may obtain the opinion of the medical expert to fix the approximate age of the child under dispute.