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Jharkhand HC: Should It Be Made Mandatory For Person Swearing On Affidavit To Mention Aadhaar Number? - (06 Sep 2017)

Jharkhand High Court has directed High Court Rules Committee to examine whether there was a need for amending HC Rules, 2001 to make it compulsory for a person who swears on an affidavit to mention his Aadhaar number and submit a photo copy of the Aadhaar card as well.

Tags : JHARKHAND HIGH COURT   AADHAAR NUMBER  

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