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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(1)The Bhamashah Identification number of Bhamashah Identification number holder family shall be cancelled in the following circumstances, namely:-
(a)If it is established that more than one Bhamashah Identification numbers have been issued to the same family, the Bhamashah Identification number assigned from the earlier enrolment shall be retained and all subsequent Bhamashah Identification numbers shall be cancelled.
(b)Any other case requiring cancellation owing to the enrolment appearing fraudulent to the Authority.
(c)Any such other case as the Authority may notify, from time to time.