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SC Seeks Centre's Response on Plea Against Changes in Law Allowing Private Firms to Use Aadhaar Data - (22 Nov 2019)

CONSTITUTION

Supreme Court has asked the Centre to respond to a plea challenging the constitutional validity of the amendments made in the law allowing private entities to use the Aadhaar data provided voluntarily by customers for ID authentication. The Court took note of the plea filed by S G Vombatkere, who alleged that the Aadhaar and Other Laws (Amendment) Act, 2019 was violative of the earlier apex court judgments.

Tags : SC   AADHAAR  

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