Section 12(3)(a) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

(a)

(i)the matriculation and equivalent certificate along with copies of attendance record of class VIII attended by the juvenile or child; or,

(ii)the date of birth certificate from the school (other than a play school) first attended; and in the absence whereof;

(iii)the birth certificate given by the Municipal Corporation or a Municipal Authority or a Panchayat; and

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