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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(b) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(b)Where the information captured has been flagged as having bad data and requiring update (such as abusive/expletive words and un-parliamentary language in resident demographics, multiple names in single name using 'urf or 'Alias'), the Bhamashah Identification number shall be deactivated till it is updated by Bhamashah Identification number holder family;