Section 18 in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
18. Disclosure of Information in certain cases.
(1)Nothing contained in sub-section (2) or sub-section (5) of section 13 or sub-section-(2) of section 14 of this Act shall apply in respect of any disclosure of information, including identity information or authentication records, made pursuant to an order of a court not inferior to that of a District Judge :Provided that no order by the court under this sub-section shall be made without giving an opportunity of hearing to the Authority and also to the individual whose information is sought.(2)Nothing contained in sub-section (2) or sub-section (5) of section 13 and clause (b) of sub-section (1), sub-section (2) or sub-section (3) of section 14 of this Act shall apply in respect of any disclosure of information, including identity information or authentication records, made in the interest of national security as prescribed under the Central Act.
