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SC: If Exact Assessment of Age Can’t be Done, One Year Margin on Lower Side can be Granted - (23 Nov 2023)

CRIMINAL

Supreme Court has observed that Rule 12(3)(b) Juvenile Justice Rules, 2007 provides that in the case exact assessment of the age cannot be done, Court or Board or the Committee may, if considered necessary give benefit to the child by considering his/her age on lower side within margin of one year.

Tags : SUPREME COURT   JUVENILE JUSTICE RULES   AGE   MARGIN  

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