Section 164 in THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020
164. राजस्
थान र राज-्र, मार्च1 , 0 0 भाग 4 (क½(Authorised English Translation)THE RAJASTHAN JAN-AADHAAR AUTHORITY ACT, 2020(Act No. 3 of 2020)(Received the assent of the Governor on the 27thday of February, 2020)AnActto provide for, as a measure for good governance, efficient, transparent and targeteddelivery of public welfare benefits and services to the individual residing in the State ofRajasthan, the expenditure for which is incurred from the Consolidated Fund of the State,using Jan-Aadhaar ID as identifier; constitution of Rajasthan Jan-Aadhaar Authority and formatters connected therewith or incidental thereto.Be it enacted by the Rajasthan State Legislature in the Seventy-first Year of theRepublic of India, as follows:–CHAPTER-IPreliminary
