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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(1) in The M.P. Borstal Act, 1928

(1)Before passing an order of detention under this Act, the Magistrate, District Magistrate or Court, as the case may be, shall enquire or cause enquiry to be made into the question of the age of the offender and after taking such evidence (if any) as may be deemed necessary or proper shall record a finding thereon.