KARNATAKA AADHAAR (TARGETED DELIVERY OF FINANCIAL AND OTHER SUBSIDIES, BENEFITS AND SERVICES) ACT, 2018

An Act to provide for, as a good governance measure, efficient, transparent, and targeted delivery of financial and other subsidies, benefits and services, the expenditure for which is incurred from the Consolidated Fund of State to individuals residing in the State of Karnataka using Aadhaar as a sole identifier, and for matters connected therewith.

Act number

Act 10 of 2018

Year

2018

Enacted on

07-03-2018

In force from

09-03-2018

Jurisdiction

Karnataka State Act

Subjects

Public Finance, Social Welfare

Read the full text of KARNATAKA AADHAAR (TARGETED DELIVERY OF FINANCIAL AND OTHER SUBSIDIES, BENEFITS AND SERVICES) ACT, 2018 section by section on LawLens.

Official source: India Code