Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(4) in Juvenile Justice (Care and Protection of Children) Orissa Rules, 2002

(4)In every case concerning a juvenile, the Board shall obtain a birth certificate or medical opinion regarding his age and his physical and mental conditions; and when passing orders in such case shall, after taking into consideration the medical opinion and such other evidence as may be available, record a finding in respect of his age.