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

Union of India - Subsection

Section 16A(4) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

(4)The Aadhaar number holder may, at any time, revoke consent given to an OVSE for storing his/her offlineAadhaar data, and upon such revocation, the OVSE shall delete the offline Aadhaar data in a verifiablemanner and provide an acknowledgement of the same to the Aadhaar number holder.