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SC: Transfer Certificate Can’t be Relied Upon to Decide Age of POCSO Vitim - (19 Jul 2023)

CRIMINAL

Supreme Court has held that school transfer certificate and extracts of the admission register are not what Section 94(2)(i) of JJ Act mandates and therefore cannot be relied on to determine age of the victim in POCSO cases.

Tags : SUPREME COURT   TRANSFER CERTIFICATE   POCSO   AGE   VICTIM  

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