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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(a) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(a)Where it is found at a later stage that enrolment has been carried out without valid supporting documents, the Bhamashah Identification number shall be deactivated till it is updated by the Bhamashah Identification number holder family after furnishing valid supporting documents;