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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(3)The Authority may initiate necessary action upon receiving the report and the decision to omit or deactivate a Bhamashah Identification number shall lie with the Authority.