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Orissa HC: No Mandate That 2 Years Must Be Added To Outer Age Limit Determined By Ossification Test - (12 Jul 2022)

CRIMINAL

Orissa High Court has held that there is no law that two years mandatorily be added to the outer limit of age as determined by 'ossification test'.

Tags : ORISSA HIGH COURT   OSSIFICATION TEST   AGE LIMIT  

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