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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(1) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(1)All the government bodies shall, before delivery of benefit or service to the existing beneficiaries in scheme databases under public welfare benefit schemes and/or services, ensure that Bhamashah Identification number. Aadhaar number, bank account and mobile phone number of such beneficiary is captured in the scheme and/or service databases of the government bodies.