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[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

Union of India - Subsection

Section 14A(1)(c) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

(c)in case of any investigation involving Aadhaar data related fraud(s) or dispute(s), it shall extendfull cooperation to the Authority, or any agency appointed or authorised by it or any otherauthorised investigation agency, including, but not limited to, providing access to theirpremises, records, personnel and any other relevant resources or information as well to assistthe Authority in disseminating information to the general public about any Aadhaar data relatedfraud to enable Aadhaar number holders to evaluate whether they were victims of the fraud andtake remedial action;