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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

(2)Upon expiry of the period of six months specified in sub-regulation (1), the authentication transaction data shall be deleted except when such authentication transaction data are required to be maintained by the order of a court not inferior to that of a Judge of a High Court or in connection with any pending dispute.