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P&H HC: Juvenile's Right to Travel Abroad Can be Curtailed - (29 Sep 2022)

CIVIL

Punjab and Haryana High Court has held that a juvenile who is in conflict with law does not have any fundamental or statutory right to pursue higher education abroad, and right to travel abroad can be curtailed in a reasonable, just and fair manner under Juvenile Justice Act.

Tags : PUNJAB AND HARYANA HIGH COURT   JUVENILE   TRAVEL ABROAD  

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