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

Union of India - Subsection

Section 16(3) in The Aadhaar (Authentication) Regulations, 2016

(3)A KUA may store, with consent of the Aadhaar number holder, e-KYC data of an Aadhaar number holder, received upon e-KYC authentication, in encrypted form and subsequently share the e-KYC data with any other agency, for a specified purpose, upon obtaining separate consent for every such sharing from the Aadhaar number holder for that purpose.