Section 24(1) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021
(1)Any Authentication User Agency (AUA) or e-KYC User Agency (KUA), appointed prior to thecommencement of these regulations shall be deemed to be a requesting entity, and any AuthenticationService Agency (ASA) or e-KYC Service Agency (KSA) shall be deemed to be an AuthenticationService Agency, under these regulations, and all the agreements entered into between such agencies andthe Unique Identification Authority of India, established vide notification of the Government of India inthe Planning Commission number A-43011/02/2009-Admin. I, dated the 28th January, 2009 or anyofficer of such authority shall continue to be in force to the extent not inconsistent with the provisions ofthe Act, these regulations, and other regulations, policies, processes, procedures, standards andspecifications issued by the Authority.
