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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(3) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(3)The Authority shall arrange for the dispatch of the Bhamashah Card or the Additional Bhamashah Card, as the case may be, in physical form, by registered post or speed post or through any other mode as the Authority may deem fit, as well as by communication thereof in electronic form to the family or the individual member which shall be made available for download through the official website of the Authority or through SMS on the registered mobile phone numbers.