Section 18(2) in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
(2)Nothing contained in sub-section (2) or sub-section (5) of section 13 and clause (b) of sub-section (1), sub-section (2) or sub-section (3) of section 14 of this Act shall apply in respect of any disclosure of information, including identity information or authentication records, made in the interest of national security as prescribed under the Central Act.
