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Performance of authentication by PNB Housing Finance Limited under the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016- (Ministry of Finance ) (04 Jan 2022)

MANU/REVU/0001/2022

Commercial

In exercise of the powers conferred by sub-section (1) of section 11A of the Prevention of Money-laundering Act, 2002 (15 of 2003), the Central Government on being satisfied that the reporting entity namely, "M/s. PNB Housing Finance Limited" complies with the standards of privacy and security under the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (18 of 2016), and it is necessary and expedient to do so, and after consultation with the Unique Identification Authority of India established under sub-section (1) of section 11 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 and the appropriate regulatory namely, the Reserve Bank of India, hereby permits the said reporting entity to perform authentication under the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 for the purposes of section 11A of the Prevention of Money-laundering Act, 2002.

Tags : PERFORMANCE   AUTHENTICATION   PNB HOUSING FINANCE  

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