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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017

(2)The Authority may engage any agency, as it may deem appropriate, to create and maintain the Bhamashah Resident Data Hub and to perform any other functions relating to the Bhamashah Resident Data Hub as may be prescribed.