Section 36 in Jammu and Kashmir Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2018
36. Act not to prevent use of Aadhaar Number for other purposes under law.
- Nothing contained in this Act shall prevent the use of Aadhaar number for establishing the identity of an individual for any purpose by the State,pursuant to any law, for the time being in force :Provided that the use of Aadhaar number under this section shall be subject to the procedure and obligations under section 8 and Chapter VI.
