Section 18(1) in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
(1)Nothing contained in sub-section (2) or sub-section (5) of section 13 or sub-section-(2) of section 14 of this Act shall apply in respect of any disclosure of information, including identity information or authentication records, made pursuant to an order of a court not inferior to that of a District Judge :Provided that no order by the court under this sub-section shall be made without giving an opportunity of hearing to the Authority and also to the individual whose information is sought.
