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[Cites 0, Cited by 1] [Section 64] [Entire Act]

State of Gujarat - Subsection

Section 64(1) in The Bombay Shops and Establishments Act, 1948

(1)When an act or omission would, if a person were under or over a certain age, be an offence punishable under this Act, and such person is in the opinion of the Court apparently under or over such age, the burden shall be on the accused to prove that such person is not under or over such age.