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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4) in The Aadhaar (Authentication) Regulations, 2016

(4)It shall be the responsibility of the requesting entity to ensure that any entity or agency with which it has shared a license key, complies with the provisions of the Act, regulations, processes, standards, guidelines, specifications and protocols of the Authority that are applicable to the requesting entity.