Section 33(1) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(1)Nothing contained in sub-section (2) or sub-section (5) of section 28 or sub-section (2) of section 29 shall apply in respect of any disclosure of information, including identity information or authentication records, made pursuant to an order of a court not inferior to that of a [Judge of a High Court] [Substituted 'District Judge' by Act No. 14 of 2019, dated 23.7.2019.]:Provided that no order by the court under this sub-section shall be made without giving an opportunity of hearing to the Authority [and the concerned Aadhaar number holder] [Inserted by Act No. 14 of 2019, dated 23.7.2019.].[Provided further that the core biometric information shall not be disclosed under this sub-section.] [Inserted by Act No. 14 of 2019, dated 23.7.2019.]
