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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

(1)The Authority shall store and maintain authentication transaction data, which shall contain the following information:—
(a)authentication request data received including PID block;
(b)authentication response data sent
(c)any authentication server side configurations as necessary
Provided that the Authority shall not, in any case, store the purpose of authentication or any meta data (other than process meta data) about any transaction.