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State of West Bengal - Section

Section 40 in West Bengal Children Act, 1959

40. Presumption and Determination of Age.

- Whenever any person is brought before a Court to be dealt with under any of the provisions of this Act as a child the Court shall make due inquiry as to the age of that person and also, for the purposes of section 41, as to his religious persuasion and shall, after taking such evidence as may be forthcoming, record a finding whether the person is a child or not and what his age is. The age so found by the Court shall,