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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

(3)Upon termination of appointment by the Authority, the requesting entity or the ASA shall, forthwith, cease touse the Aadhaar name and logo for any purposes, and in any form, whatsoever, and may be required tosatisfy the Authority of necessary aspects of closure, including those enumerated in regulation 23(2).