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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(h) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

(h)destroys, deletes or alters any information stored in any removable storage media or in the Central Identities Data Repository or diminishes its value or utility or affects it injuriously by any means; or