SC Sets Aside HC’s Decision to Accept Aadhaar Card as a Proof of Date of Birth - (25 Oct 2024)
CIVIL
Supreme Court has set aside the High Court’s decision to accept the date of birth mentioned in the Aadhaar Card as proof of age. The Court further observed that age can be more authoritatively determined from the birth date mentioned in school records.
Tags : SUPREME COURT AADHAAR CARD DATE OF BIRTH
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