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[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 74(3)(iii) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(iii)in absence of the certificates mentioned in sub-clauses (i) and (ii) or in case of any contradiction arising therefrom, the authority deciding the age issue may refer the matter to a duly constituted Medical Board, which shall record its findings and submit to the Juvenile Justice Board.