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

State of Rajasthan - Subsection

Section 14(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(2)Upon cancellation of the Bhamashah Identification Number under sub-rule (1), the services provided by the Authority to the Bhamashah Identification Number holder family concerned shall be disabled permanently under the cancelled Bhamashah Identification Number.