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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(5)(iv) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(iv)in the absence of (i) to (iii) above, the medical opinion by a duly constituted Medical Board, subject to a margin of one year, in deserving cases for the reasons to be recorded by such Medical Board, regarding his age, and, when passing orders in such case shall, after taking into' consideration such evidence as may be available or the medical opinion, as the case may be, record a finding in respect of his age.