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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Aadhaar (Authentication) Regulations, 2016

(3)Any applicant, aggrieved by the decision of the Authority, may apply to the Authority, within a period of thirty days from the date of receipt of such intimation for reconsideration of its decision.