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Ker. HC: Baptism Certificate Doesn’t Have Primacy Over Official Government Documents - (13 Sep 2023)

CIVIL

Kerala High Court has held that a baptism certificate is issued by the Church to record the baptism of a person and no primacy can be accorded to baptism certificate when public documents like SSLC Certificate, Aadhaar Card, PAN Card and driving license, are available indicating the date of birth.

Tags : KERALA HIGH COURT   BAPTISM CERTIFICATE   GOVERNMENT DOCUMENTS  

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