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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in AADHAAR (AUTHENTICATION AND OFFLINE VERIFICATION) REGULATIONS, 2021

(4)The requesting entity shall not share the authentication logs with any person other than the concernedAadhaar number holder upon his/her request or for grievance redressal and resolution of disputes or upon theorder of a court not inferior to that of a Judge of a High Court. The authentication logs shall not be used forany purpose other than those stated in this sub-regulation.