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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(2)(a) in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018

(a)unless otherwise provided in this Act, obtain the consent of an individual before collecting his identity information for the purposes of authentication in such manner as may be specified by regulations ; and