Maharashtra Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016
An Act to provide for, as a good governance measure, efficient, transparent, and targeted delivery of subsidies, benefits and services, the expenditure for which is incurred entirely from the Consolidated Fund of the State, to the individuals residing in the State of Maharashtra using Aadhaar as a sole identifier, and for matters connected therewith.
- Act number
- Act 18 of 2017
- Year
- 2017
- Enacted on
- 16-01-2017
- In force from
- 16 January 2017
- Jurisdiction
- Maharashtra State Act
- Subjects
- Social Welfare, Public Finance, Administrative Law
Read the full text of Maharashtra Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 section by section on LawLens.
Official source: India Code