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Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines - (26 Oct 2026)

EDUCATION

Allahabad High Court was informed that UP Government has proposed school admission guidelines allowing four alternative documents to establish a child's age when no birth certificate is available, following concerns over false age certificates implicating 19 to 20 year old boys in POCSO cases

Tags : POCSO; BIRTH CERTIFICATE; FALSE AGE  

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