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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(7) in The Aadhaar (Authentication) Regulations, 2016

(7)Upon request, a KUA shall provide a digitally signed electronic copy of the e-KYC data to the Aadhaar number holder, and the Aadhaar number holder may subsequently share the said copy with any agency:Provided that the agency that is requesting e-KYC data from the Aadhaar number holder shall inform the purpose of doing so and take the consent of the Aadhaar number;Provided further that the agency with whom the Aadhaar number holder has shared the e-KYC data shall not share it further with any other entity/agency except for completing the transaction for which the Aadhaar number holder specifically consented to such sharing.