Section 10(1) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
(1)The State Government may, for the purpose of establishing identity of a family or any of its members, as a condition for receipt of the public welfare benefit and services,notify the list of the services under section 7 of Aadhaar (Targeted Delivery of Financial and Other Subsidies, Benefits and Services) Act, 2016 (Central Act No. 18 of 2016) to be delivered through Bhamashah Platform.
