Section 16(6) in The Aadhaar (Authentication) Regulations, 2016
(6)In addition to the restriction on further sharing contained in sub-regulation (4), all other obligations relating to the personal information of the Aadhaar number holder, data security and other relevant responsibilities applicable to requesting entities, shall also apply to the agency or entity with whom e-KYC data has been shared in accordance with this regulation 16.
