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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(1) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

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