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Supreme Court: Aadhaar-Based Profiling Fears Serious, But Benefits of Scheme Can't be Ignored - (31 Jan 2018)

Supreme Court has said that apprehensions of profiling of citizens on the basis of Aadhaar data is a serious issue that needs examination but the court also cannot neglect benefits to the common man by way of middlemen being eliminated and welfare schemes reaching the beneficiaries.

Tags : SUPREME COURT   AADHAAR  

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