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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(1) in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018

(1)No core biometric information, collected or created under this Act, shall be :-
(a)shared with anyone for any reason whatsoever ; or
(b)used for any purpose other than generation of Aadhaar numbers and authentication under this Act.