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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Aadhaar (Authentication) Regulations, 2016

(2)Entities seeking appointment as Authentication Service Agencies shall apply for appointment to the Authority in accordance with the procedure as may be specified by the Authority for this purpose. Only those entities that fulfill the criteria laid down in Schedule B are eligible to apply. The Authority may by order, amend Schedule B from time to time so as to modify the eligibility criteria.