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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(3)If the officer having concern with the verification under sub-rule (1) or (2) fails to verify the information within stipulated period, the information shall be deemed to have been verified by the officer concerned and the information along with supporting documents shall be sent for the next level of enrolment process.