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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(2)After validation, the server of a requesting entity or a person shall pass the authentication request to the BRDH, through the server of the Authentication Service Agency or a person as per the specifications laid down by the Authority. The authentication request shall be digitally signed or e-signed by the requesting entity and/or by the Authentication Service Agency, as per the mutual agreement between them.