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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(2)If the seeding under sub-rule (1) is not done by the government official, the seeded data shall be verified by the scheme sanctioning authority of the government bodies.