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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(m) in The Aadhaar (Authentication) Regulations, 2016

(m)shall be responsible for the authentication operations and results, even if it sub-contracts parts of its operations to third parties. The requesting entity is also responsible for ensuring that the authentication related operations of such third party entities comply with Authority standards and specifications and that they are regularly audited by approved independent audit agencies;