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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(1) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(1)The Registrar and enrolling agencies involved in the update process shall use only the software provided or approved by the Authority for updating purposes.