Section 54(2)(c) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
(c)the conditions for accepting an Aadhaar number as proof of identity of the Aadhaar number holder under sub-section (3) of section 4;(ca)[ standards of privacy and security to be complied with by the requesting entities under sub-section (4) of section 4; [Inserted by Act No. 14 of 2019, dated 23.7.2019.](cb)the classification of requesting entities under sub-section (5) of section 4;]