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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(4)(a) in The Aadhaar (Authentication) Regulations, 2016

(a)other than with the Aadhaar number holder to whom the records or e-KYC data relate in accordance with the verification procedure specified. Aadhaar number holder may share their digitally signed authentication records and e-KYC data with other entities which shall not further share with any other agencies without obtaining consent of the Aadhaar holder every time before such sharing.