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[Cites 0, Cited by 0] [Section 23A] [Entire Act]

Union of India - Subsection

Section 23A(2) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

(2)Every direction issued under sub-section (1) shall be complied with by the entity in the Aadhaar ecosystem to whom such direction is issued.]