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The Unique Identification Authority has told the Bombay High Court that they do not have “technological architecture” to allow matching of finger prints without mentioning the Aadhaar number.
UIDAI Deputy Director, Mumbai Bhalchandra Vishnu Jichkar gave the said instructions to BB Kulkarni, Senior Panel Standing Counsel for the Union of India in a criminal writ petition files by state of Maharashtra.
Kulkarni under the instruction of the deputy director who was present in court, submitted that, it is not at all possible on the basis of the data of the finger prints given to the adhaar link for comparing with the information stored therein.Kulkari submitted that at present in all there are more than 122 cores of Aadhaar Card holders in the country a nod technological architecture of UIDAI does not allow matching of the finger prints without mentioning Aadhaar number. He further submitted that, such matching of the finger prints will not be accepted by the system unless Aadhaar number is provided and even though the authorities of the UIDAI are willing to help the Investigation officer, the same is not possible.
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