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Ker. HC: Aadhaar Card Not Recognized as Document for Proof of DoB Under Juvenile Justice Act - (21 Nov 2022)

CRIMINAL

Kerala High Court has held that Aadhaar card is not recognized by Juvenile Justice (Care and Protection of Children) Act, 2015, as a document of proof of the date of birth (DoB) of an accused under the Act.

Tags : KERALA HIGH COURT   DATE OF BIRTH   JUVENILE  

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