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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(3)A requesting entity may choose suitable mode of authentication from the modes specified in sub-rule (2) for delivery of a particular service as per its requirement, including multiple factor authentication for enhancing security. For the avoidance of doubt, it is clarified that e-FA/e-MA authentication shall only be carried out as specified under clause (b) of sub-rule (2).