Section 14(3) in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
(3)No identity information available with a requesting entity shall be :-(a)used for any purpose, other than that specified to the individual at the time of submitting any identity information for authentication ; or(b)disclosed further, except with the prior consent of the individual to whom such information relates.
