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State of Jammu-Kashmir - Section

Section 9 in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018

9. Aadhaar number not evidence of citizenship or domicile, or being a permanent resident of the State etc.

- The Aadhaar number or the authentication thereof shall not, by itself, confer any right of, or be proof of, citizenship or domicile or permanent resident of the State in respect of an Aadhaar number holder.