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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1)(c) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

(c)that a public emergency exists, the Central Government may, by notification, supersede the Authority for such period, not exceeding six months, as may be specified in the notification and appoint a person or persons as the President may direct to exercise powers and discharge functions under this Act: