Section 8(1) in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
(1)The Authority shall perform authentication of the Aadhaar number of an Aadhaar number holder submitted by any requesting entity, in relation to his biometric information or demographic information, subject to such conditions and on payment of such fees and in such manner as may be specified by regulations.
