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Aadhaar (Enrolment And Update) Amendment Regulations, 2023

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Aadhaar (Enrolment And Update) Amendment Regulations, 2023

[29th September 2023]

In exercise of the powers conferred by sub-sections (1) and (2) of section 54 of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (18 of 2016), the Unique Identification Authority of India hereby makes the following regulations to further amend the Aadhaar (Enrolment and Update) Regulations, 2016 (2 of 2016), namely:-

Regulation - 1. Short title and commencement

(1) The Aadhaar (Enrolment and Update) Amendment Regulations, 2023.

(2) They shall come into force on the date of their publication in the Official Gazette.

Regulation - 2.

In the Aadhaar (Enrolment and Update) Regulations, 2016 (hereinafter referred to as the principal regulations), in regulation 2, in sub-regulation (1),-

(a) after clause (f), the following clause shall be inserted, namely:-

(fa) "database" means the organised collection of data, generally stored and accessed in electronic form from a computer network;;

(b) for clause (k), the following clause shall be substituted, namely:-

(k) "head of family" means such member of the family of an individual undergoing the process of enrolment or update of his demographic information or biometric information, or the legal guardian of such individual,-

(iii) in respect of whom a document or electronic record evidencing proof of relationship with that individual is submitted; and

(iv) who is the father, mother or guardian of such individual;.

Regulation - 3.

In the principal regulations, for regulations 4 and 5, the following regulations shall be substituted, namely:-

"4. Demographic information.-

(1) The following demographic information in respect of an individual who is undergoing enrolment and who is above five years of age shall be collected, namely:-

(a) Name;

(b) Date of birth;

(d) Address.

(2) In addition to the demographic information referred to in sub-regulation (1), the following demographic information in respect of the individual undergoing the enrolment process may be collected during enrolment, at the option of such individual, namely:-

(a) Mobile number; and

(b) Email address.

(3) Notwithstanding anything contained in sub-regulation (2), if a NonResident Indian or a foreign national seeks enrolment, he shall be required to furnish his email address.

Explanation.-For the purposes of these regulations, "Non Resident Indian" shall mean a person who is a citizen of India holding a valid Indian passport but not a resident as defined in clause (v) of section 2 of the Act.

(4) If an individual who seeks to enrol is a child or an individual in respect of whom a legal guardian has been appointed and seeks to establish his identity through confirmation of the same by the head of family, in addition to the demographic information under sub-regulation (1), the following additional information in respect of such child or individual shall be collected during enrolment, namely:-

(a) Name of the head of family;

(b) Relationship of the head of family with the individual seeking to enrol;

(d) Biometric information of the head of family.

(5) Information for enrolment of a child below five years of age.-

The following information in respect of a child below the age of five years who is undergoing enrolment shall be collected, namely:-

(a) Name;

(b) Date of birth;

(d) Facial image;

(e) Aadhaar number of parents or the guardian, along with the details of the relationship with the child;

(f) Biometric information of either parent or the guardian, along with his address:

Provided that if the Aadhaar number of the parents or guardian is not available, the reasons for the same shall be recorded:

Provided further that the identity of the parent or guardian referred to in clause (f) shall be established through biometric-based authentication.".

Regulation - 4.

In the principal regulations, for regulation 10, the following regulation shall be substituted, namely:-

"10. Submission and verification of information.-

(1) An individual who seeks to enrol shall be required to submit an application in the form set out in Schedule I and shall-

(a) present at the enrolment centre, in original, for verification and scanning, one or more documents evidencing proof of identity and proof of address and, where applicable, proof of date of birth or proof of relationship or both, as the case may be; or

(b) give his consent for electronically obtaining the information evidencing the proofs referred to in clause (a) from the databases of the authorities dealing with the preparation or maintenance of such information:

Provided that such presentation or electronic obtaining of information shall be subject to the software provided or authorised by the Authority for carrying out the process of enrolment supporting the same.

(2) A list of documents that may be presented to evidence the proofs referred to in sub-regulation (1) is in Schedule II.

(3) Collection of documents evidencing proof of identity and proof of address of an individual shall not be necessary where-

(a) an enrolment or update of biometric information or demographic information has been carried out by the Registrar General of India; or

(b) electronic information evidencing the said proofs is available from the databases prepared or maintained by the authorities dealing with the preparation or maintenance of such information.

(4) Verification of the information collected as part of the process of enrolment shall be done on the basis of documents specified in Schedule III or electronic information evidencing the proofs referred to in clause (a) of sub-regulation (1):

Provided that assistance of any Ministry, Department or agency of the Central Government or a State Government may be taken for the purpose of such verification.".

Regulation - 5.

In the principal regulations, in regulation 16, for the words "procedure as specified by the Authority from time to time", the words "procedure as specified in this Chapter" shall be substituted.

Regulation - 6.

In the principal regulations, for regulation16A, the following regulation shall be substituted, namely:-

"16A. Update of documents or information.-

An Aadhaar number holder may, on completion of every period of 10 years from the date of generation of the Aadhaar number assigned to him, update the documents or the information evidencing proof of identity and proof of address as referred to in regulation 10, at least once, by-

(a) presenting such documents at an enrolment centre or update centre or enrolment and update centre in like manner as is provided in respect of presentation of documents under clause (a) of subregulation (1) of regulation 10;

(b) electronically uploading copies of such documents on the website or mobile application of the Authority, in the manner provided for this purpose on such website or application, as the case may be; or

(c) giving his consent for electronically obtaining the information evidencing the said proofs from the databases of the authorities dealing with the preparation or maintenance of such information, so as to help ensure the continued accuracy of his information in the Central Identities Data Repository:

Provided that such presentation, electronic uploading or electronic obtaining shall be subject to the software provided or authorised by the Authority for carrying out the process of update supporting the same.".

Regulation - 7.

In the principal regulations, in regulation 27, in sub-regulation (1), for clause (a), the following clause shall be substituted, namely:-

"(a) If it is established that more than one Aadhaar numbers have been issued to the same person, the Aadhaar number assigned the earliest shall be retained and all subsequent Aadhaar numbers omitted;".

Regulation - 8.

In the principal regulations, after regulation 28, the following regulation shall be inserted, namely:-

"28A. Deactivation of certain Aadhaar numbers.-

Without prejudice to anything contained in regulation 28, in respect of a foreign national who is seeking enrolment or is an Aadhaar number holder, Aadhaar number may be deactivated-

(a) upon expiry of the period of validity of their visa for stay in India; or

(b) where the Authority is satisfied that such foreign national does not fulfil the requirements for his entry into or stay in India under the Passport (Entry into India) Act, 1920 (34 of 1920), the rules made thereunder and guidelines issued by the Ministry of Home Affairs in this regard from time to time.".

Regulation - 9.

In the principal regulations, after regulation 35, the following regulation shall be inserted, namely:-

"36. Doing of act or thing related to delegated power or function.-

(1) Any act or thing that is to be or may be done by the Authority under these regulations may also be done by any Member or officer of the Authority or any other person to whom the Authority has delegated the related power or function by general or special order in writing, under section 51 of the Act.

(2) The Authority may determine whether or not an act or thing done by a Member, officer or other person under sub-regulation (1) is related to a power or function delegated as referred to in the said sub-regulation.".

Regulation - 10.

In the principal regulations, for "SCHEDULE I", "SCHEDULE II" and "SCHEDULE III", respectively, the following Schedules shall be substituted, namely:-

"SCHEDULE I

[see regulations 9 and 10(1)]

AADHAAR ENROLMENT / UPDATE FORM FOR RESIDENT INDIAN OR NRI INDIVIDUAL, AGED 18 YEARS AND ABOVE

Please follow the instructions overleaf while filling up the form. Use capital letters only.

New Enrolment Update

Resident Indian* Non-Resident Indian (NRI**)

In case of Update Aadhaar Number (UID):

Biometric Update (Photo + Fingerprint + Iris) Mobile Date of Birth Address Name Gender Email Document update Language only Update

Name (Name as per POI document):

Gender: Male

Female Third gender /

Age: Yrs OR Date of Birth:
|D|D|/|M|M|/|Y |Y |Y |Y |
Approximate Declared Verified

Transgender

Address: C/o (Name-optional)

House No./ Bldg./Apt:

Street/Road/Lane:

Landmark:

Ward No:

Area/Locality/Sector:

Village/ Town/ City:

Post Office (Mandatory):

District:

Sub-District:

State:

Verification Type:

Document Based

Head of Family (HoF) Based

Select only one of the above. Select Head of Family only if you do not possess any documentary proof of address. Head of Family details are not required in case of Document based enrolment /update.

For Document Based Enrolment (Write names of the documents produced. Refer UIDAI website for list of documents)

a. POI (Proof of Identity)
b. POA (Proof of Address) ..

c. DOB (Date of Birth) (Mandatory in case of Verified Date of
Birth)..

For HOF Based Update Details of:

Father

Mother

Guardian Husband

Wife

Other................................................................................................................... (specify)
HoFs Aadhaar No.:

a. POI

b. POR (Proof of Relationship)

c. DOB (Mandatory in case of Verified Date of
Birth):.

I hereby confirm the identity of and am in agreement to share my address voluntarily.
HoFs Name: .
Signature of HoF

Demographic/ Document update (Write Names of the documents. Refer UIDAI website for list of documents)

a. POI (Proof of Identity)

b. POA (Proof of Address)

c. DOB (Date of Birth)

d. POR (Proof of Relation)

(1) I understand that the above information may be provided to an agency with my consent during authentication or as per the provisions of the Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 and the rules and regulations made thereunder. I have a right to access my identity information (except core biometrics) following the procedure laid down by UIDAI.

(2) I hereby confirm that the information/documents submitted are correct to the best of my knowledge and belief and that, if at any point of time, any of the said information/documents is found to be fraudulently obtained or false, legal action may be initiated against me, in accordance with applicable law.

(3) I hereby give my consent for electronically obtaining information evidencing requisite proof of identity, address, birth and relationship from the databases of the authorities dealing with the preparation or maintenance of such information.

(4) I hereby give my consent to sharing of above information and supporting documents or electronic information evidencing said proofs with government agencies and authorities dealing with the preparation or maintenance of such information/documents, for the purpose of verification.

Verifiers Stamp and Signature:

(Verifier must put his/her Name, if stamp is not available) Applicants signature/Thumb impression

______________________________________________________________________________________________

To be filled by the Enrolment Agency:

Date & time of Enrolment:_________________________

Note: In case of incapacitated person, the signature will be done by Legal Guardian of Incapacitated Person *Resident means resident as per Section 2(v) of the Aadhaar Act. **In case of NRI, only valid Indian Passport will be accepted as POI.

In case of foreign national seeking enrolment/update, separate form to be used. Birth certificate is mandatory for enrolling child born on or after 1.10.2023.

Keep your Aadhaar information always updated for enhanced ease of living. If your Aadhaar number was issued more than 10 years ago and has not been updated, it is recommended that supporting documents (POI/POA) are updated for continued accuracy of demographic information.

INSTRUCTIONS TO BE FOLLOWED FOR FILLING UP AADHAAR ENROLMENT / UPDATE FORM FOR RESIDENT INDIAN OR NRI INDIVIDUAL, AGED 18 YEARS AND ABOVE

Form S.
No.

Field

Instruction

Type of Enrolment

Please tick the requirement New Enrolment or Update

Status

Please select the residential status. Separate form should be used by Foreign national seeking enrolment. In case of NRIs, approved POI shall be valid Indian Passport.

3 &
10

Demographic Update (Mobile, DOB, Address, Name, Gender, Email)

3 &
10

Document Update

In case of document update, the resident to submit the document containing same
name and address as per the existing Aadhaar. Resident to fill only the Aadhaar number, Name and document name in case of document update.

Name

Write full name without salutations/titles. Please bring the original Proof of Identity (POI) document. Variation in Residents Name in contrast to POI is permissible as long as the change is minor spelling only. For Example: If Residents POI reads Preeti, then Priti can be recorded if Resident wants so.

DOB

Accepted DOB/POR document for residents up to 18 years shall be Birth Certificate with specified exceptions. Full Date of Birth shall be printed on Aadhaar card only in case of verified DOB. For individual born on or after
01.10.2023, birth certificate is mandatory for enrolment and update.

Address

Write complete address. Please bring the original Proof of Address document.
PIN Code and Post Office is mandatory. The Name of State, District, Sub district and VTC shall be auto fetched based on the PIN Code selected.
C/o Field is part of address only and does not require any documentary support. Minor Corrections/enhancements are permissible to make the address complete without altering the base address as mentioned in POA document
Kindly note that the Aadhaar letter will be delivered at the given address only.

HOF based Update

The resident and HOF should visit the Aadhaar Centre for HOF based update and to produce the Proof of Relationship document containing the name of HOF & the applicant and the latest Aadhaar of HOF.

List of Documents

The valid list of documents is available on UIDAI website at [*]
Resident and the Aadhaar operator to ensure that the document submitted is as per the list published by the Authority from time to time.

Foreign national seeking enrolment

Foreign national seeking enrolment to fill separate Aadhaar enrolment/update form.

AADHAAR ENROLMENT / UPDATE FORM FOR RESIDENT INDIAN OR NRI CHILD OF AGE ABOVE 5 YEARS AND BELOW 18 YEARS

Please follow the instructions overleaf while filling up the form. Use capital letters only.

(1) New Enrolment Update

(2) Resident Indian* Non-Resident Indian (NRI**)

(3) In case of Update - Aadhaar Number (UID):

Biometric Update (Photo + Fingerprint + Iris) Mobile Date of Birth Address Name Gender Email Document update Language only update

(4) Name (as per POI/POR document):

(5) Birth Registration Number (as per the Birth Certificate with Name):

(6) Gender: Male Female Third gender/ Transgender

(7) Age: Yrs OR Date of Birth: D/D/M/M/Y/Y/Y/Y/

Approximate Declared

Verified

(8) HOF based enrolment: Father and Mothers Aadhaar numbers are mandatory and Aadhaar authentication by one of the parents is required

Mothers Name: ........................... Mothers Aadhaar No.:

Fathers Name: ...........................Fathers Aadhaar No.:

In case any one of the parents is not available, reason thereof:

............................................................................................................

In case both the parents are not available, guardian shall authenticate and must furnish details of Aadhaar numbers of parents wherever available. Aadhaar authentication by the guardian is required.

In case both the parents are not available, reason therefor:

Guardians Name: ...........................Guardians Aadhaar No.:

Write names of the documents produced.

(a) POR & DOB: Birth Certificate (with Name) issued by Competent Authority.

(b) POI/ POR & DOB: Passport Any POR document as per list Name of the document ...........................

Passport Number:...........................

(9) Document based Enrolment: If HOF/Guardian is not available and write names of document produced as POI (Proof of Identity) ........................... POA (Proof of Address) ........................... DOB (Date of Birth): ...........................

Address: C/o (Name-optional)

House No./ Bldg./Apt: Street/Road/Lane:

Landmark: Ward No: Area/Locality/Sector:

Village/ Town/ City: Post Office(Mandatory):

District: Sub-District: State:

E-Mail: Mobile No.: Pin Code (Mandatory):

(10) Demographic/ Document update (Write Names of the documents. Refer UIDAI website for list of documents)

(a) POI (Proof of Identity)

(b) POA (Proof of Address)

(d) POR (Proof of Relationship)

(5) I hereby confirm that I am the parent/guardian of the child/ward and I wish to give my Aadhaar authentication for the purpose of enrolling/updating the Aadhaar details of the child/ward.

Verifiers Stamp and Signature:

(Verifier must put his/ her Name, if stamp is not available) Applicants signature Signature of Parent/Guardian

- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -

- -

To be filled by the Enrolment Agency only: Date & time of Enrolment: --------------------------

In case of foreign national seeking enrolment/update, separate form to be used. Birth certificate is mandatory for enrolling child born on or after 1.10.2023.

INSTRUCTIONS TO BE FOLLOWED FOR FILLING UP AADHAAR ENROLMENT / UPDATE FORM FOR RESIDENT INDIAN OR NRI CHILD OF AGE ABOVE 5 YEARS AND BELOW 18 YEARS

Form
S. No.

Field

Instruction

Type of Enrolment

Please tick the requirement New Enrolment or Update

Status

Please select the residential status. Separate form should be used by Foreigner. In case of NRIs, approved POI shall be valid Indian Passport.

3 &
10

Demographic Update (Mobile, DOB, Address, Name, Gender, Email)

3 &
10

Document Update

In case of document update, the resident to submit the document containing
same name and address as per the existing Aadhaar. Resident to fill only the Aadhaar number, Name and document name in case of document update.

Name

Write full name without salutations/titles. Please bring the original Proof of Identity (POI) document. Variation in Residents Name in contrast to POI is permissible as long as the change is minor spelling only. For Example: If
Residents POI reads Preeti, then Priti can be recorded if Resident wants so.

DOB

HOF based Child enrolment

Name and Aadhaar number of both the parents are compulsory for child up to the age of 18 for HOF based enrolment. Biometric authentication of one of the parent is compulsory. Please specify the reason if parent Aadhaar number is not available.
Please ensure that the Birth Certificate contains proper name of the Child as required in Aadhaar. Variation in Residents Name in contrast to document is permissible as long as the change is minor spelling only.
The resident and HOF should visit the Aadhaar Centre for HOF based enrolment and to produce the Proof of Relationship document containing the name of HOF & the applicant and the latest Aadhaar of HOF.

Address

Write complete address. Please bring the original Proof of Address document. PIN Code and Post Office is mandatory. The Name of State, District, Sub district and VTC shall be auto fetched based on the PIN Code selected.
C/o Field is part of address only and does not require any documentary support.
Minor Corrections/enhancements are permissible to make the address complete without altering the base address as mentioned in POA document Kindly note that the Aadhaar letter will be delivered at the given address
only.

List of Documents

The valid list of documents is available on UIDAI website at [*]

Resident and the Aadhaar operator to ensure that the document submitted is as per the list published by the Authority from time to time.

Foreign national seeking enrolment/update

Foreign national seeking enrolment/update to fill separate Aadhaar enrolment/update form.

AADHAAR ENROLMENT / UPDATE FORM FOR RESIDENT INDIAN OR NRI CHILD OF AGE UP TO FIVE YEARS

Please follow the instructions overleaf while filling up the form. Use capital letters only.

New Enrolment

Update

Resident Indian*

Non-Resident Indian (NRI**)

In case of Update Aadhaar Number (UID):

Mobile Date of Birth Language only Update

Address

Name

Gender Email

4 Name (as per POR document):

5 Birth Registration Number (as per the Birth Certificate with Name): ...............................

6 Gender: Male Female Third gender / Transgender

7 Date of Birth as per document: D/D/M/M/Y/Y/Y/Y/

HOF based Enrolment: Aadhaar numbers of both the parents are mandatory. Aadhaar authentication by one of the parents is required.

Mothers Name: ...............................Mothers Aadhaar No.:

Fathers Name...............................Fathers Aadhaar No.:

In case any one parent is not available, reasons thereof:

............................................................................................................................

In case both parents are not available at the time of enrolment, guardian shall authenticate and must furnish details of Aadhaar numbers of parents wherever available. Aadhaar authentication by the guardian is required.

In case both parents are not available, reasons thereof:

Guardians Name: ............................... Guardians Aadhaar No.:

Documents produced:

(a) POR & DOB: Birth Certificate (with Name) issued by competent authority

(b) POI/ POR & DOB: Passport

(Applicable for NRIs only)

Passport Number :

...............................

Document based Enrolment: UIDAI Standard Certificate (Only for children in Child Care Institutions, Orphanages etc)

Address: C/o (Name- optional)

House No./ Bldg./Apt: Street/Road/Lane:

Landmark: Ward No: Area/Locality/Sector:

Village/ Town/ City: Post Office (Mandatory):

District: Sub-District: State:

E-Mail: Mobile No.: Pin Code (Mandatory):

10 Demographic Update (Write Names of the documents. Refer UIDAI website for list of documents)

(a) POI (Proof of Identity)

(b) POA (Proof of Address)

(d) POR (Proof of Relation)

(5) I hereby confirm that I am the parent/guardian of the child/ward and I wish to give my Aadhaar authentication for the purpose of enrolling/updating the Aadhaar details of the child/ward.

Verifiers Stamp and Signature:

(Verifier must put his/her name, if stamp is not available) Signature of Parent/Guardian

________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________________

To be filled by the Enrolment Agency only: Date & time of Enrolment:___________________________

*Resident means resident as per Section 2(v) of the Aadhaar Act. **In case of NRI, only valid Indian Passport will be accepted as POI.

In case of foreign national seeking enrolment/update, separate form to be used. Birth certificate is mandatory for enrolling child born on or after 1.10.2023.

INSTRUCTIONS TO BE FOLLOWED FOR FILLING UP AADHAAR ENROLMENT / UPDATE FORM FOR RESIDENT INDIAN OR NRI CHILD UP TO 5 YEARS OF AGE

Form S.
No.

Field

Instruction

Type of Enrolment

Please tick the requirement New Enrolment or Update

Status

Please select the residential status. Separate form should be used by Foreigner. In case of NRIs, approved POI shall be valid Indian Passport.

3 &
10

Demographic Update (Mobile, DOB, Address, Name, Gender, Email)

Name

DOB

Accepted DOB document for residents up to 18 years shall be Birth Certificate with specified exception. Full Date of Birth shall be printed only in case of verified DOB. For individual born on or after 01.10.2023, birth certificate is mandatory for enrolment and update.

HOF based Child enrolment

Name and Aadhaar number of both the parents are compulsory for child up to the age of 18 for HOF based enrolment. Biometric authentication of one of the parent is compulsory. Please specify the reason if parent Aadhaar number is not available.
Please ensure that the Birth Certificate contains name of the Child as required in Aadhaar. Variation in Residents Name in contrast to document is permissible as long as the change is minor spelling only.
The resident and HOF should visit the Aadhaar Centre for HOF based enrolment and to produce the Proof of Relationship document containing the name of HOF & the applicant and the latest Aadhaar of HOF.

Address

Write complete address. Please bring the original Proof of Address document. PIN Code and Post Office is mandatory. The Name of State, District, Sub

district and VTC shall be auto fetched based on the PIN Code selected.
C/o Field is part of address only and does not require any documentary support. Minor Corrections/enhancements are permissible to make the address complete without altering the base address as mentioned in POA document.
Kindly note that the Aadhaar letter will be delivered at the given address only.

List of Documents

Foreign national seeking enrolment/update

Foreign national seeking enrolment/update to fill separate Aadhaar enrolment/update form.

AADHAAR ENROLMENT / UPDATE FORM FOR FOREIGN NATIONAL SEEKING ENROLMENT (All age groups)

Please follow the instructions overleaf while filling up the form. Use capital letters only. (Only document based enrolment)

New Enrolment

Update

OCI Card holder

Citizen of Nepal/Bhuta

LTV Hol

Tibetan Refu

Other Foreigner

In case of Update Aadhaar Number (UID):

Biometric Update (Photo + Fingerprint + Iris) Mobile E-mail

Address

Document update
Language only Update Date of Birth Gender Name

Nationality :

Name (Name as per POI):

Gender: Male

Female

Third gender /

Age: Yrs OR Date of Birth:
|D|D|/|M|M|/|Y |Y |Y |Y | Approximate Declared
Verified

Transgender

Address: C/o (Name-optional)

House No./ Bldg./Apt:

Street/Road/Lane:

Landmark:

Ward No:

Area/Locality/Sector:

Village/ Town/ City:

Post Office:

District:

Sub-District:

State:

Pin Code (Mandatory): |

Additional details:
Passport No. Passport Expiry date |D|D|/|M|M|/|Y |Y |Y |Y | Arrival date
|D|D|/|M|M|/|Y |Y |Y |Y |

OCI Holder

OCI Number . OCI issue date |D|D|/|M|M|/|Y |Y |Y |Y | e- FRRO Regn. No.

Citizen of Nepal/Bhutan

Document considered for Aadhaar enrolment (Write Names of the documents. Refer UIDAI website for list of documents)
a. POI (Proof of
Identity)........................................................................................................................................ b. POA
(Proof of Address) .
c. DOB (Proof Date of Birth)
d. POI-2 (As per requirement) ..

LTV Holder

LTV No. LTV issue date |D|D|/|M|M|/|Y |Y |Y |Y | LTV expiry date |D|D|/|M|M|/|Y |Y |Y |Y |

Tibetan Refugees

Identity Certificate No.......................................................... Expiry Date |D|D|/|M|M|/|Y |Y |Y |Y |
e-FRRO Regn. No. ..

Other Foreigners

VISA No. VISA Type/Category ..
VISA issue date |D|D|/|M|M|/|Y |Y |Y |Y | VISA expiry date |D|D|/|M|M|/|Y |Y |Y
|Y | e-FRRO Regn. No.

Demographic/ Document update (Write Names of the documents. Refer UIDAI website for list of documents)

(a) POI (Proof of Identity) ...................................

(b) POA (Proof of Address) ...................................

(d) POI-2 (As per requirement) ...................................

(5) I confirm that I have been residing in India for at least 182 days in the preceding 12 months.

Verifiers Stamp and Signature:

(Verifier must put his/her name, if stamp is not available) Applicants signature/ Thumb impression

- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -

- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -

To be filled by the Enrolment Agency only: Date & time of Enrolment:---------------------------

Note: In case of incapacitated person, the signature will be done by Legal Guardian of Incapacitated Person Separate form to be used for Resident Indian and NRIs.

*SMS will be sent to Indian mobile number only. In case a non-Indian mobile number is linked with Aadhaar, message will be sent only through e-mail only.

INSTRUCTIONS TO BE FOLLOWED FOR FILLING UP AADHAAR ENROLMENT / UPDATE FORM FOR FOREIGN NATIONAL SEEKING ENROLMENT (All age groups)

Form Sl. No

Field

Instruction

Type of Enrolment

Please tick the requirement New Enrolment or Update

Status

Please select the residential status. Separate form should be used by Resident Indian and NRI.
In case of Foreign national seeking enrolment, relevant documents mentioned as per column 9 is mandatory. All the documents to be scanned and uploaded at
the time of Enrolment.

3 &
10

Demographic Update (Mobile, DOB, Address, Name, Gender, Email)

Resident to enter the Aadhaar number and to select the required service only. In case of update other than name, name as in existing Aadhaar to be mentioned (the name in document and Aadhaar should match). Only required field to be filled in case of other update requests. Message shall be sent to Indian mobile number.
Name, Gender and DOB updates for Foreigner seeking update shall be processed as per the exceptional handling through UIDAI Regional Offices.

Nationality

As per passport/POI document. Passport not mandatory for Nepal/Bhutan Citizens and Tibetan Refugees residing in India.

Name

Write full name without salutations/titles. Please bring the original Proof of Identity (POI) document. Name should be entered exactly as per the Passport/POI document.

Address

Write complete Indian address. Please bring the original Proof of Address document. PIN Code is mandatory in address filed. The Name of State, District, Sub district and VTC shall be auto fetched based on the PIN Code selected. C/o Field is part of address only and does not require any documentary support.
Kindly note that the Aadhaar letter will be delivered at the given address only.

HOF based enrolment

HOF based enrolment/update shall not be available for Foreigner seeking enrolment above 18 years.

List of Documents

The valid list of documents is available on UIDAI website at [*]

Resident and the Aadhaar operator to ensure that the documents submitted are as per the list published by the Authority from time to time.

Validity

a) For Foreigner seeking enrolment, the Aadhaar issued will be valid only till validity of the VISA. However, in case of Nepal/Bhutan nationals, the Aadhaar issued will be valid only for a period of ten years

b) For OCI Card holders, the Aadhaar issued will be valid only for a period of ten years

c) For LTV document holders, the Aadhaar issued will be valid only till validity of LTV document

SCHEDULE II

[see regulation 10(2)]

LIST OF ACCEPTABLE SUPPORTING DOCUMENTS FOR AADHAAR ENROLMENT (0-5 Years)

means allowed and â– means not allowed.

â— Enrolment Type I: Head of the Family (HoF) based enrolment

Sl.
No.

List of Documents (Document must be valid as on the date of application)

POR (Proof of Relationship) Document Containing Name of child and Name of HoF
(Head of Family)

DOB (Date of Birth) Document Containing Name and
DOB

Birth certificate issued by Authorised Authority (in the respective States) under the Registration
of Births and Deaths Act, 1969, read with the rules made thereunder

Indian Passport

â–

â— Enrolment Type II: Document based Enrolment

Sl.
No.

List of Documents (Document must be valid as on the date of application)

POI (Proof of Identity) Document
Containing Name and Photograph

POA (Proof of Address) Document Containing Name and
Indian Address

Certificate issued on UIDAI Standard Certificate format by Superintendent / Warden/ Matron / Head of Institution of recognised shelter homes or orphanages
(only for children of the shelter home or orphanage concerned).

â€¢ Documents applicable for OCI Card holders / Nepal and Bhutan nationals / foreign national seeking enrolment

Valid OCI card, along with valid foreign passport, for residents who have stayed in
India for 182 days or more in the immediately preceding 12 months

â– *

Valid Long Term Visa (LTV) document, along with foreign passport (valid or expired), of the country of origin, issued to minorities communities of Afghanistan, Bangladesh and Pakistan (Hindus, Sikhs, Buddhists, Jains, Parsis and Christians)

â– *

Valid visa, along with valid foreign passport issued, to other foreign nationals who have
stayed in India for 182 days or more in the immediately preceding 12 months

â– *

Passport of Nepal / Bhutan for nationals of Nepal/Bhutan. In case passport is not available, both of the following documents to be submitted:

a) Nepalese / Bhutanese Citizenship Certificate

b) Limited validity Photo Identity Certificate issued by Nepalese Mission / Royal Bhutanese Mission in India for stay of more than 182 days

â– *

* Proof of Address documents as in the list of Acceptable Supporting Documents for Aadhaar Enrolment (Above 5 Years) will be applicable.

Important Note:

(1) For resident Indian and Non Resident Indian (NRI) born on and after 1.10.2023, birth certificate is mandatory.

(2) Head of Family (HoF) based enrolment is mandatory (except for children residing in shelter homes or orphanages and foreign national seeking enrolment) for children below 5 years of age. Any one of the parents can become HoF.

(3) Head of Family (HoF) must have a valid Aadhaar before performing HoF based enrolment.

(4) Aadhaar number of both the parents is required for HoF based enrolment and biometric authentication by one of the parents is mandatory.

(5) Name of the child and Head of Family (HoF) must be mentioned in the PoR document.

(6) The address mentioned in the Head of Family (HoF) Aadhaar will be used in the childs Aadhaar.

(7) For foreign national seeking enrolment, the Aadhaar issued will be valid only till validity of the visa. However, in case of Nepal/Bhutan nationals, the Aadhaar issued will be valid for a period of ten years.

(8) For OCI card holders, the Aadhaar issued will be valid only for a period of ten years.

(9) For LTV document holders, the Aadhaar issued will be valid only till the validity of LTV document.

(10) HoF is encouraged to provide any of the following Proof of Identity (PoI) documents issued in the name of the child:

(i) Indian passport

(ii) Photo Identity Card/Certificate with photograph issued by Central Government / State Government, such as Domicile Certificate, Resident Certificate etc.

(iii) ST/ SC/ OBC Certificate issued by Central Government /State Government

(iv) Disability Identity Card / Certificate of Disability issued under the Rights of Persons with Disabilities Rules, 2017

(11) Exception handling process is carried out under the jurisdiction of UIDAI Regional Offices and considered only after due diligence of the case by the Regional Office concerned.

(12) Please bring original documents for enrolment/update. No photocopy is required. Original documents are scanned and given back.

LIST OF ACCEPTABLE SUPPORTING DOCUMENTS FOR AADHAAR ENROLMENT (ABOVE 5 YEARS)
means allowed and â– means not allowed.

Sl.
No.

List of Documents (Document must be valid as on the date of application)

POI (Proof of Identity) Document Containing Name and Photograph

POA (Proof of Address) Document Containing Name and
Indian Address

POR (Proof of Relationship) Document Containing Name of applicant and
Name of HoF (Head of Family)

DOB (Date of Birth) Document Containing Name and DOB

Indian Passport

PAN Card / e-PAN Card

â–

Ration / PDS Photograph Card / e- Ration Card

â–

Voter Identity Card / e-Voter Identity Card

â–

Driving licence

â–

Service Photo Identity Card issued by Central Government / State Government
/ PSU / regulatory body / statutory body

â–

Pensioner Photo Identity Card / Freedom Fighter Photo Identity Card / Pension Payment Order issued by Central Government / State Government / PSU /
regulatory body / statutory body

â–

CGHS / ECHS / ESIC / Medi-Claim
Card issued by Central Government / State Government / PSU

â–

Disability Identity Card / Certificate of Disability issued under Rights of
Persons with Disabilities Rules, 2017

â–

10.

Photograph Identity Card / Certificate with photograph issued by Central Government / State Government, such as under Bhamashah scheme, Domicile Certificate, MGNREGA / NREGS Job
Card, Labour Card, etc.

â–

11.

Marriage Certificate with or without photograph issued by Central Government / State Government (supporting PoI document of old name and photograph is required if the Marriage Certificate is without
photograph)

â–

12.

ST / SC / OBC Certificate issued by Central Government / State Government

â–

13.

Mark-sheet / Certificate issued by recognised Board of Education or university or deemed university or higher educational institution established
by a Central or State Act

â–

14.

Passbook with photograph issued by a Public Sector Bank (as categorised by RBI), duly stamped and signed, along with a supporting certificate from the branch manager in charge certifying that KYC in respect of the accountholder is complete and the proof of address for the address shown in the passbook is
available in the banks record

â–

15.

Third gender / Transgender Identity Card / Certificate issued under the Transgender Persons (Protection of
Rights) Act, 2019

16.

Certificate issued on UIDAI Standard Certificate format by:

(vii) MP / MLA / MLC / Municipal Councillor

â–

(viii) Gazetted Officer Group â€˜A / EPFO Officer

â–

(ix) Tehsildar / Gazetted Officer Group â€˜B

â–

(x) Gazetted Officer at NACO / State Health Department / Project Director of the State AIDS Control Society or his nominee (in pursuance of Honble Supreme Court Judgment in Criminal Appeal No(s). 135/2010
dated 19.5.2022)

â–

(xi) Superintendent / Warden / Matron / Head of Institution of recognised shelter homes or orphanages (only for children of shelter home or orphanage
concerned)

â–

(xii) Recognised educational institution (signed by the Head of
Institute, only for the institute students concerned).

â–

(xiii) Village Panchayat Head / President or Mukhiya / Gaon Bura / equivalent authority (for rural areas) / Village Panchayat Secretary / Village Revenue Officer or equivalent (for rural
areas)

â–

17.

Electricity bill (pre-paid/post-paid bill, not older than 3 months)

â–

18.

Water bill (not older than 3 months)

â–

19.

Telephone landline bill / post-paid mobile bill / broadband bill (not older than 3 months)

â–

20.

Valid sale agreement / gift deed registered with the Registrar Office, or registered or unregistered rent, lease agreement or leave and licence
agreement

â–

21.

Gas connection bill (not older than 3 months)

â–

22.

Allotment letter of accommodation issued by Central Government / State Government / PSU / regulatory body / statutory body (not older than 1 year)

â–

23.

Life or medical insurance Policy (valid up to 1 year from the date of issue of the
Policy)

â–

24.

Birth certificate issued by Authorised Authority under the Registration of Births and Deaths Act, 1969, read with the rules made thereunder

â–

25.

Family entitlement document issued by Central Government / State Government

â–

26.

Prisoner Induction Document (PID) issued by Prison Officer, with signature and seal

â–

27.

Document to prove legal guardianship

â–

Documents applicable for OCI Card holders / LTV document holders / Nepal and Bhutan nationals / foreign national seeking enrolment

28.

Valid OCI card, along with valid foreign passport, for residents who have stayed in India for 182 days or more in the immediately preceding 12 months

â–

29.

â–

30.

Passport of Nepal / Bhutan for nationals of Nepal / Bhutan. In case passport is not available, any two of the following documents having the same address may be submitted:

a. Nepalese / Bhutanese Citizenship Certificate

b. Voter Identity Card issued by the Election Commission of Nepal / Bhutan

c. Limited validity Photo Identity Certificate issued by Nepalese Mission / Royal Bhutanese Mission in India

â–

31.

Valid visa, along with valid foreign passport issued, to other foreign nationals who have stayed in India for
182 days or more in the immediately preceding 12 months

â–

32.

Valid Registration Certificate or Residential permit issued by FRRO / FRO to the foreign national
(except OCI Card holders, LTV document holders and Nepal / Bhutan nationals )

â–

Important Note:

(a) For resident Indian and Non Resident Indian (NRI) born on and after 01.10.2023, birth certificate is mandatory.

(b) A document is accepted as Proof of Identity (PoI) document only if it contains Name and Photograph of the resident.

(d) A document is accepted as both Proof of Identity (PoI) and Proof of Address (PoA) document only if it contains Name, Photograph and Address of the resident.

(e) All the PoI, PoA, DoB documents shall be issued on the name of the resident. Documents in the name of the family member / members cannot be considered for enrolment of the other family members.

(f) Head of Family (HoF) based enrolment shall be used in case resident does not have PoI and PoA documents. Head of Family (HoF) based enrolment shall be used for immediate family members, whose names are recorded in the PoR document.

(g) Head of Family (HoF) must have a valid Aadhaar before performing HoF based enrolment. Head of Family (HoF) must accompany the resident during enrolment for his / her Aadhaar Authentication.

(h) The address mentioned in the Head of Family (HoF) Aadhaar will be used in the family members Aadhaar.

(i) For foreign national seeking enrolment, the Aadhaar issued will be valid only till validity of the visa. However, in case of Nepal/Bhutan nationals, the Aadhaar issued will be valid for a period of ten years.

(j) For OCI card holders, the Aadhaar issued will be valid only for a period of ten years.

(k) For LTV document holders, the Aadhaar issued will be valid only till the validity of LTV document.

(l) Kindly refer Self Declaration for DoB Change - [*]

(m) Kindly refer Exception Handling Mechanism - [*]

(n) Exception handling process is carried out under jurisdiction of UIDAI Regional Offices and considered only after due diligence of the case by the Regional Office concerned.

(o) Please bring original documents for enrolment / update. No photocopy is required. Original documents are scanned and given back.

LIST OF ACCEPTABLE SUPPORTING DOCUMENTS FOR AADHAAR UPDATE (ALL AGE GROUPS)
means allowed and â– means not allowed

Sl.
No.

List of Documents (Document must be valid as on the date of application)

POI (Proof of Identity) Document Containing Name and Photograph

POA (Proof of Address) Document Containing Name and
Indian Address

POR (Proof of Relationship) Document Containing Name of applicant and
Name of HoF (Head of Family)

DOB (Date of Birth) Document Containing Name and DOB

Indian Passport

PAN Card / e-PAN Card

â–

Ration / PDS Photograph Card / e-Ration Card

â–

Voter Identity Card / e-Voter Identity Card

â–

Driving licence

â–

Service Photo Identity Card issued by Central Government / State Government
/ PSU / regulatory body / statutory body

â–

Pensioner Photo Identity Card / Freedom Fighter Photo Identity Card / Pension Payment Order issued by Central Government / State Government / PSU / regulatory body / statutory body

â–

Kisan Photo Passbook

â–

CGHS / ECHS / ESIC / Medi-Claim
Card issued by Central Government / State Government / PSU

â–

10.

Disability Identity Card / Certificate of Disability issued under Rights of Persons with Disabilities Rules, 2017

â–

11.

â–

12.

â–

13.

ST / SC / OBC Certificate issued by Central Government / State Government

â–

14.

School Leaving Certificate (SLC) / School Transfer Certificate (TC)

â–

15.

Mark-sheet / Certificate issued by recognised Board of Education or university or deemed university or higher educational institution established by a
Central or State Act

â–

16.

Passbook with photograph issued by a Public Sector Bank (as categorised by RBI), duly stamped and signed, along with a supporting certificate from the branch manager in charge certifying that KYC in respect of the accountholder is complete and the proof of address for the
address shown in the passbook is available in the banks record

â–

17.

Scheduled Commercial Banks (notified by RBI) Passbook having Name and Photograph (cross stamped with Bank seal) and signed by bank official / Post Office Savings Account Passbook (with stamp and signature of issuing official of
post office)

â–

18.

Bank Account Statement / Credit Card Statement (with Bank stamp & signature of issuing bank official) / Post Office Savings Account Statement (with stamp and signature of issuing official of post
office) (not older than 3 months)

â–

19.

Third gender / Transgender Identity Card
/ Certificate issued under the Transgender Persons (Protection of Rights) Act, 2019

20.

Certificate issued on UIDAI Standard Certificate format by:

(i) MP / MLA / MLC / Municipal Councillor

â–

(ii) Gazetted Officer Group A/ EPFO Officer

â–

(iii) Tehsildar/ Gazetted Officer Group B

â–

(iv) Gazetted Officer at NACO / State Health Department / Project Director of the State AIDS Control Society or his nominee (in pursuance of Honble Supreme Court Judgment in Criminal Appeal No(s). 135/2010
dated 19.5.2022)

â–

(v) Superintendent / Warden / Matron / Head of Institution of recognised shelter homes or orphanages (only for children of shelter home or orphanage
concerned)

â–

(vi) Recognised educational institution (signed by the Head of
Institute, only for the institute students concerned)

â–

(vii) Village Panchayat Head / President or Mukhiya / Gaon Bura / equivalent authority (for rural areas) / Village Panchayat Secretary / Village Revenue
Officer or equivalent (for rural areas)

â–

21.

Electricity bill (pre-paid/post-paid bill, not older than 3 months)

â–

22.

Water bill (not older than 3 months)

â–

23.

Telephone landline bill / post-paid
mobile bill / broadband bill (not older than 3 months)

â–

24.

Property Tax Receipt (not older than 1 year)

â–

25.

Valid sale agreement / gift deed registered with the Registrar Office, or registered or unregistered rent, lease agreement or leave and licence
agreement

â–

26.

Gas connection bill (not older than 3 months)

â–

27.

Allotment letter of accommodation issued by Central Government / State
Government / PSU / regulatory body / statutory body (not older than 1 year)

â–

28.

Life or medical insurance Policy (valid
up to 1 year from the date of issue of the Policy)

â–

29.

Birth certificate issued by Authorised Authority under the Registration of
Births and Deaths Act, 1969, read with the rules made thereunder

â–

30.

Family entitlement document issued by Central Government / State Government

â–

31.

Prisoner Induction Document (PID) issued by Prison Officer, with signature and seal

â–

32.

Self Declaration from the Head of Family (HoF) certifying the relationship with the resident residing at the same address as HoF, valid only for borrowing address of HoF. (To be used only for address update of immediate family
member / members of HoF)

â–

33.

Document to prove legal guardianship

â–

Documents applicable for OCI Card holders / LTV document holders / Nepal and Bhutan nationals / foreign national seeking update

34.

Valid OCI card, along with valid foreign passport, for residents who have stayed
in India for 182 days or more in the immediately preceding 12 months

â–

35.

Valid Long Term Visa (LTV) document, along with foreign passport (valid or expired), of the country of origin, issued to minorities communities of Afghanistan, Bangladesh and Pakistan
(Hindus, Sikhs, Buddhists, Jains, Parsis and Christians)

â–

36.

Passport of Nepal / Bhutan for nationals of Nepal / Bhutan. In case passport is not available, any two of the following documents having the same address may be submitted:

a. Nepalese / Bhutanese Citizenship Certificate

b. Voter Identity Card issued by the Election Commission of Nepal / Bhutan

c. Limited validity Photo Identity Certificate issued by Nepalese Mission / Royal Bhutanese Mission in India

â–

37.

Valid visa, along with valid foreign passport issued, to other foreign nationals who have stayed in India for 182 days or more in the immediately preceding 12
months

â–

38.

Valid Registration Certificate or Residential permit issued by FRRO / FRO to the foreign national
(except OCI Card holders, LTV document holders and Nepal / Bhutan nationals)

â–

Documents applicable for Exception cases of Name, Gender and DoB

39.

For Exception cases of Name change : Gazette Notification of new name alongwith any supporting PoI document of old name with Photograph (For first / full name change) / Divorce Decree / Adoption Certificate / Marriage
Certificate

â–

40.

For Exception cases of Gender Change: Medical Certificate from surgeon, in case resident changed gender surgically

â–

41.

For exception cases of DoB Change: Self Declaration as per notified format along with Birth certificate issued by Authorised Authority under the Registration of Births and Deaths Act, 1969, read with the rules made
thereunder

â–

Important Note:

(a) For resident Indian and Non Resident Indian (NRI) born on and after 01.10.2023, birth certificate is mandatory.

(b) *DoB update of all residents between the age group of 0-18 years mandatorily requires Birth Certificate issued by Authorized Authority of the respective States

(d) A document is accepted as Proof of Address (PoA) document only if it contains Name and Address of the resident.

(e) A document is accepted as both Proof of Identity (PoI) and Proof of Address (PoA) document only if it contains Name, Photograph and Address of the resident.

(f) All the PoI, PoA, DoB documents shall be issued on the name of the resident. Documents in the name of the family member / members cannot be considered for enrolment of the other family members.

(g) Head of Family (HoF) based enrolment shall be used in case resident does not have PoI and PoA documents. Head of Family (HoF) based enrolment shall be used for immediate family members, whose names are recorded in the PoR document.

(h) Head of Family (HoF) must have a valid Aadhaar before performing HoF based enrolment. Head of Family (HoF) must accompany the resident during enrolment for his / her Aadhaar Authentication.

(i) The address mentioned in the Head of Family (HoF) Aadhaar will be used in the family members Aadhaar.

(j) In case of Child (0-5 years) having name as "Baby of ......" in Aadhaar, the first update request for full name change shall be allowed by submission of Birth certificate issued by Authorised Authority under the Registration of Births and Deaths Act, 1969, read with the rules made thereunder

(k) Aadhaar update for foreigner national will be conducted at Aadhaar adult enrolment centers only.

(l) For foreign national seeking enrolment, the Aadhaar issued will be valid only till validity of the visa.

However, in case of Nepal/Bhutan nationals, the Aadhaar issued will be valid for a period of ten years.

(m) For OCI card holders, the Aadhaar issued will be valid only for a period of ten years.

(n) For LTV document holders, the Aadhaar issued will be valid only till the validity of LTV document.

(o) Kindly refer Self Declaration for DoB Change - [*]

(p) Kindly refer Exception Handling Mechanism - [*]

(q) Exception handling process is carried out under jurisdiction of UIDAI Regional Offices and considered only after due diligence of the case by the Regional Office concerned.

(r) Please bring original documents for enrolment / update. No photocopy is required. Original documents are scanned and given back.

SCHEDULE III

[see regulations 10(4) and 19A]

Verification of Enrolment and Update Information

HoF Details

Contact Details

Information

Fields

Verification Required?

Verification*

Personnel Details

Name

Yes

Any of the Proof of Identity documents.

Head of Family for people who have no
documents.

Date of Birth

A flag is maintained to indicate if Date of Birth (DoB) is verified.

Yes

If DOB is not verified (approximate / declared) only year of birth shall be displayed.

Update of DOB is only allowed as verified
For individual born on or after 01.10.2023,
birth certificate is mandatory for enrolment and update.

Gender

No Yes

--
Update is only allowed as verified

Address Details

Residential Address (for and Aadhaar letter delivery other communication)

Yes

Any of the Proof of Address documents.

Head of Family for people who have no documents.

Parent/Guardian Details

Fathers/Mothers/
Guardians/Husbands / Wifes Name

Conditional

No verification of Father/Husband/Guardian in the case of adults.

For children below five years of age, Father
/Mother / Guardians name, Aadhaar number and biometric information (any one modality) shall be captured for authentication.

For adults, name of either Father/Husband/ Guardian or Mother/Wife/Guardian is optional.

Fathers/Mothers/
Guardians/Husbands/ Wifes Enrolment ID / Aadhaar number

HoF Name

Yes

HoFs Name, UID on the form.

HoF biometrics (any one modality) captured for authentication.

HoFs UID

Mobile Number

-------

Email Address

-------

Note: Electronic information evidencing requisite proof is also acceptable in lieu of documents.

* Assistance of any Ministry, Department or agency of the Central Government or a State Government may be taken for the purpose of verification."

Aadhaar (Enrolment And Update) Amendment Regulations, 2023

Aadhaar (Enrolment And Update) Amendment Regulations, 2023

Regulation - 1. Short title and commencement

Regulation - 2.

Regulation - 3.

Regulation - 4.

Regulation - 5.

Regulation - 6.

Regulation - 7.

Regulation - 8.

Regulation - 9.

Regulation - 10.

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