Section 43 in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
43. Act not to prevent use of Bhamashah number for other purposes under law.
- Nothing contained in this Act shall prevent the use of Bhamashah number for establishing the identity of an individual for any purpose, whether by any body corporate or person, pursuant to any law, for the time being in force, or any contract to this effect:Provided that the use of Bhamashah number under this section shall be subject to the procedure and obligations under this Act.
