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HP High Court: Judgment Passed by Single Member of the Juvenile Justice Board is Void Ab Initio - (03 Jun 2019)

CRIMINAL

Himachal Pradesh High Court has held that judgment passed by a single member of the Juvenile Justice Board is void ab initio as per the provisions of the Juvenile Justice (Care and Protection of Children) Act, 2000 and 2015.

Tags : HP HIGH COURT   JUVENILE JUSTICE  

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