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Allahabad HC: Learning Driving License, Voter ID Card Can't Be Considered to Determine Juvenile's Age - (11 Apr 2022)

CRIMINAL

Allahabad High Court has observed that the Learning Driving License and Voter I.D. Card should not be taken into account while determining the age of a juvenile.

Tags : ALLAHABAD HIGH COURT   LEARNING DRIVING LICENSE   VOTER I.D.   JUVENILE  

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