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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Aadhaar (Authentication) Regulations, 2016

(3)Such agency or entity:
(a)shall not further share the license key with any other person or entity for any purpose; and
(b)shall comply with all obligations relating to personal information of the Aadhaar number holder, data security and other relevant responsibilities that are applicable to requesting entities.