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Aadhaar Amendment Bill Allows Children to Opt Out of It Upon Attaining Age of 18 - (03 Jan 2019)

The amendment comes in the light of the Supreme Court judgment from September 2018, wherein the Court had upheld the validity of the Aadhaar Act. However, it had limited the Aadhaar authentication for services, subsidy and benefits under Section 7 of the Act.

Tags : COURT   SUPREME COURT  

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