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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(2)The client applications i.e. software used by requesting entity or a person for the purpose of authentication, shall conform to the standard Application Programming Interfaces (APIs) and specifications laid down by the Authority, from time to time, for this purpose.