Section 45 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
45. Saving.
- Anything done or any action taken by the State Government under circular No.F.17(1)/1/Bhamashah/DES/ 29279, dated-18.07.2014 and subsequent circulars governing or regulating the Bhamashah Scheme shall be deemed to have been validly done or taken under this Act.
