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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(4) in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018

(4)No identity information in the Central Identities Data Repository shall be altered except in the manner provided in this Act or regulations made in this behalf.