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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

(3)Upon expiry of the period specified in sub-regulation (2), the authentication logs shall be archived for aperiod of five years, and upon expiry of the said period of five years or the number of years as required bythe laws or regulations governing the entity whichever is later, the authentication logs shall be deletedexcept those logs required to be retained by a court not inferior to that of a Judge of a High Court or whichare required to be retained for any pending disputes.