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The Child Labour (Prohibition and Regulation) Act, 1986 16. PROCEDURE RELATING TO OFFENCES. – (1) Any person, police officer or inspector may file a complaint of the commission of an offence under this Act in any Court of competent jurisdiction. (2) Every certificate as to the age of a child which has been granted by a prescribed medical authority shall, for the purposes of this Act, be conclusive evidence as to the age of the child to whom it relates. (3) No Court inferior to that of a Metropolitan Magistrate or a Magistrate of the first class shall try any offence under this Act.    |
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