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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Rajasthan - Subsection

Section 45(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(2)The Authority may provide mechanisms such as online portal or mobile application or designated contact centers for Bhamashah Identification number holders to obtain their digitally signed or e-signed authentication records within the period of retention of such records before they are archived as specified in these rules.