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[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

Union of India - Subsection

Section 14A(1)(d) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

(d)shall inform the Authority, without undue delay and in no case beyond 72 hours after havingknowledge of misuse of any information or systems related to the Aadhaar framework or anycompromise of Aadhaar related information. If the OVSE is a victim of fraud or identifies afraud pattern through its fraud analytics system related to Offline Verification, it shall share allnecessary details of the fraud with the Authority as well as to affected Aadhaar number holderswithout undue delay;