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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

(3)Upon expiry of the period specified in sub-regulation (2), the logs shall be archived for a period of five yearsor the number of years as required by the laws or regulations governing the entity, whichever is later, andupon expiry of the said period, the logs shall be deleted except those records required to be retained upon theorder of a court not inferior to that of a Judge of a High Court or required to be retained for any pendingdisputes.