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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 75(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)In case exact assessment of the age cannot be done, the Court or the Board or the Committee as the case may be, for the reasons to be recorded by them, may, if considered necessary, give benefit to the child or juvenile by considering his/her age on lower side within the margin of one year.