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As opposed to the Government pushing to get our Aadhar linked with our mobile connections ad bank accounts, the SC held that such linking cannot be held mandatory. The judgement of Justice A K Sikhri, having the concurrence of CJI Misra and Justice A M Khanwilkar, struck down the amendment brought in to the Prevention of Money Laundering Rules which mandated linking of Aadhaar with bank accounts.
The judgement also upheld Section 139AA of Income Tax Act. It is mandatory to quote Aadhaar / Enrolment ID of Aadhaar application form for the purpose of filing of return of income and making an application pertaining to the allotment of Permanent Account Number.
Furthermore, the judgement struck down Sections 33(2), 47 and 57 while stating that there is no impropriety withAadhaar Act being introduced as a money bill.
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