Section 11 in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
11. Establishment of Authority.
(1)The Unique Identification Authority of India constituted under section 11 of the Central Act shall be authority under this Act, to be responsible for the processes of enrollment and authentication and perform such other functions assigned to it under the Central Act.(2)The regulations notified by the Authority under section 54 of the Central Act shall be applicable to the State as much as is consistent with this Act.
