Section 10 — Disputes as to age.

The Child and Adolescent Labour (Prohibition and Regulation) Act, 1986
If any question arises between an Inspector and an occupier as to the age of any 1 [adolescent] who is employed or is permitted to work by him in an establishment, the question shall, in the absence of a certificate as to the age of such 1 [adolescent] granted by the prescribed medical authority, be referred by the Inspector for decision to the prescribed medical authority.

Official Hindi (PDF) ↗

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