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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(1) in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018

(1)The Authority may engage one or more entities to establish and maintain the Central Identities Data Repository, and to perform any other functions as may be specified by regulations.