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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(1) in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018

(1)Every Person residing in the State shall be entitled to obtain an Aadhaar number by submitting his demographic information and biometric information by undergoing the process of enrolment :Provided that the Government may, from time to time, notify such other category of individuals who may be entitled to obtain an Aadhaar number.