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Hotel Asrani (P.) Ltd. vs Assistant Commissioner Of ... on 26 February, 1993

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[Section 104] [Complete Act]
Central Government Act
Section 104(2) in The Factories Act, 1948
(2) A declaration in writing by a certifying surgeon relating to a worker that he has personally examined him and believes him to be under the age stated in such declaration shall, for the purposes of this Act and the rules made thereunder, be admissible as evidence of the age of that worker.
Onus of proving limits of what is practicable, etc.