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[Cites 0, Cited by 0] [Section 8A(2)] [Section 8A] [Entire Act]

Union of India - Subsection

Section 8A(2)(b) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

(b)ensure that the demographic information or any other information collected from the individual for offline verification is only used for the purpose of such verification.