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[Cites 0, Cited by 3] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(2) in Children Act, 1960

(2)No order of a competent authority shall be deemed to have become invalid merely by any subsequent proof that the person in respect of whom the order has been made is not a child, and the age recorded by the competent authority to be the age of the person so brought before it shall, for the purpose of this Act, be deemed to be the true age of that person.