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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017

(3)Once the seeding of the departmental database is completed, the departments shall not create any further database at its own level and shall use demographic information and record of entitlement of a family or any of its members available in Bhamashah Resident Data Hub for transfer of any public welfare benefits and delivery of service in future.