Section 4 in U.P. Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2017
4. Notifying schemes by State Government.
- The State Government shall, within a period of three months from the date of commencement of this Act, and thereafter, from time to time, notify the list of schemes, subsidies, benefit or services for which such authentication or proof is required under Section 3.
