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Unique Identification Authority of India (Transaction of Business at Meetings of the Authority) Regulation, 2016

The Unique Identification Authority of India in exercise of the powers conferred by clause (h) of sub-section (2) of section 54 read with sub-section (1) of section 19 of the Aadhaar (Targeted Delivery of Financial and other Subsidies, Benefits and Services) Act, 2016 makes Unique Identification Authority of India (Transaction of Business at Meetings of the Authority) Regulation, 2016 regulating the transaction of business in the meetings of the Unique Identification Authority of India. It contains 17 Regulations dealing with respect to Meeting of the Authority, Power of Chief Executive Officer to take urgent action, Independence and Confidentiality, Reimbursement of expenses and removal of difficulties. Some of the Regulations are discussed below:

UNIQUE IDENTIFICATION AUTHROITY OF INDIA

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