Section 8(2)(a) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

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Union of India - Subsection

Section 8(2)(a) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016

(a)unless otherwise provided in this Act, obtain the consent of an individual [, or in the case of a child obtain the consent of his parent or guardian] [Inserted by Act No. 14 of 2019, dated 23.7.2019.] before collecting his identity information for the purposes of authentication in such manner as may be specified by regulations; and

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Union of India - Subsection

Section 8(2)(a) in The Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016