(1) This Act may be called the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016. (2) It shall extend to the whole of India 1 *** and save as otherwise provided in this Act, it shall also apply to any offence or contravention thereunder committed outside India by any person. (3) It shall come into force on such date 2 as the Central Government may, by notification in the Official Gazette, appoint; and different dates may, be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the commencement of that provision.Open in Lexace · Ask the AI about this section
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