(1) The Authority shall maintain authentication records in such manner and for such period as may be specified by regulations. (2) Every Aadhaar number holder shall be entitled to obtain his authentication record in such manner as may be specified by regulations. (3) The Authority shall not, either by itself or through any entity under its control, collect, keep or maintain any information about the purpose of authentication.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.