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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(4) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

(4)The Aadhaar number holder may, at any time, revoke consent given to a KUA/Sub-KUA for storing hise-KYC data, and upon such revocation, the KUA/Sub-KUA shall delete the e-KYC data in a verifiablemanner and provide an acknowledgement of the same to the Aadhaar number holder.