5. Continuation of proceedings against child on his [completing] [This word was substituted for the word 'attaining' by Maharashtra 54 of 1975, Section 3(3).] specified age.
- For the purposes of this Act, a person shall be deemed to be a child, if at the time of the initiation of any proceedings against him under this Act or at the time of his arrest in connection with which any proceedings are initiated against him under this Act, such person [has not completed the age] [These words were substituted for the words 'has not attained the age', by Maharashtra 54 of 1975, Section 3(1).] as specified in clause (e) of section 4 :Provided that, it during the course of the proceedings under this Act such person [completes the age] [These words were substituted for the words 'attains the age' by Maharashtra 54 of 1975, Section 3(2).] specified in the said clause, the proceedings already commenced shall be continued and orders may be passed in respect of such persons under this Act as if such person was a child notwithstanding anything to the contrary in this Act.
