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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(3) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(3)Notwithstanding the above, the services availed on the cancelled Bhamashah Identification number shall remain with the history of the benefits/services of the cancelled Bhamashah Identification number.