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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(p) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(p)"e-MA authentication facility" means a type of authentication facility of a member of a Family in which Bhamashah Identification number and, Aadhaar number or registered mobile phone number of the member are securely submitted by a requesting entity or the member with the consent of the member, is matched against the data available in the BRDH, and the Authority returns a digitally signed or e-signed response containing e-MA data along with other technical details related to the authentication transaction;