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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Aadhaar (Authentication) Regulations, 2016

(2)Any such action referred to in sub-regulation (1) may also be taken against any entity or agency with which an AUA has shared its license key for Yes/ No authentication and any entity with which a KUA has shared e- KYC data.