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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Aadhaar (Authentication) Regulations, 2016

(1)Agencies seeking to become requesting entities to use the authentication facility provided by the Authority shall apply for appointment as requesting entities in accordance with the procedure as may be specified by the Authority for this purpose. Only those entities that fulfill the criteria laid down in Schedule A are eligible to apply. The Authority may by order, amend Schedule A from time to time so as to modify the eligibility criteria.