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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(4)(c) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

(c)ensure that the agreements or arrangements entered into with such agencies, consultants, advisors or other persons, impose obligations equivalent to those imposed on the Authority under this Act, and require such agencies, consultants, advisors and other persons to act only on instructions from the Authority.