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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(1) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(1)The family seeking enrolment shall be required to submit its demographic information and record of entitlement in Form-I and details of Identification Verification Documents in Form-II along with self attested copies of supporting documents for proof of identity, address, entitlement record and other information at an enrolment centre or through online portal provided by the Authority for this purpose.