Section 29 in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021
29. Repeal and savings.—
(1)All procedures, orders, processes, standards, specifications and policies issued and MOUs, agreements or contracts entered by the Unique Identity Authority of India, established vide notification of the Government of India in the Planning Commission number A-43011/02/2009-Admin. I, dated the 28th January, 2009 or any officer of such authority, prior to the establishment of the Authority under the Act shall continue to be in force to the extent that they are not inconsistent with the provisions of the Act and regulations framed thereunder.(2)Notwithstanding the repeal of the Aadhaar (Authentication) Regulations, 2016, anything done or any action taken under the said Regulations shall be deemed to have been done or taken under the corresponding provisions of these Regulations.
