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A Non Resident Indian shall be entitled to obtain “Aadhaar” upon his arrival in India

S.O. 3425(E)—In exercise of the powers conferred by proviso to sub-section (1) of Section 3 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (18 of 2016), the Central Government hereby notifies that a Non Resident Indian, after his arrival in India, shall be entitled to obtain an Aadhaar number.

Explanation—For the purposes of this notification, “Non-Resident Indian” means a person who is a citizen of India holding a valid Indian Passport but not a resident as defined under clause (v) of Section 2 of the said Act.

2. This notification shall come into force from the date of publication in the Official Gazette.


Ministry of Electronics and Information Technology

[Notification dt. 20-09-2019]

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