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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3) in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020

(3)Once the seeding of the departmental database is completed, the departments shallnot create any further database at its own level and shall use identity information andphotograph of a family or any of its members available in Jan-Aadhaar Resident DataRepository for transfer of any public welfare benefits and delivery of service in future.