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Bom HC: Genuine Residents Cannot be Denied Relief Due to Aadhaar Deactivation or Biometric Mismatch - (11 May 2026)

CIVIL

Bombay High Court, noting rising cases of Aadhaar deactivation or biometric mismatch forcing citizens to approach courts, issued guidelines directing authorities to adopt a citizen-centric approach and ensure such grievances are resolved within four weeks.

Tags : RESIDENTS; AADHAAR DEACTIVATION; BIOMETRIC MISMATCH  

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