Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(c) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

(c)ensure that the network connectivity between authentication devices and the CIDR, used for sendingauthentication requests is in compliance with the standards and specifications laid down by theAuthority for this purpose;
(ca)ensure that the Aadhaar number/Virtual ID/ANCS Token provided by the resident for authenticationrequest shall not be retained by the device operator or within the device or at the AUA server(s);
(cb)ensure that the provision of authentication using Virtual ID is provided;