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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Aadhaar (Authentication) Regulations, 2016

(3)The Authority may require the applicant to furnish further information or clarifications, regarding matters relevant to the activity of such a requesting entity or Authentication Service Agencies, as the case may be, which may otherwise be considered necessary by the Authority, to consider and dispose of the application.