Section 45(4)(a) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

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State of Rajasthan - Subsection

Section 45(4)(a) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(a)other than with the Bhamashah Identification number holder to whom the records or e-FA/e-MA data relate in accordance with the verification procedure specified. Bhamashah Identification number holder may share their digitally signed or e-signed authentication records and e-FA/e-MA data with other entities which shall not further share with any other agencies without obtaining consent of the Bhamashah Identification number holder every time before such sharing; and

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State of Rajasthan - Subsection

Section 45(4)(a) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018