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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(1) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Rules, 2018

(1)After collecting the Bhamashah Identification number or any other identifier provided by the requesting entity or a person which is mapped to Bhamashah Identification number and necessary demographic information and/ or One Time Pin from the Bhamashah Identification number holder, the client application shall immediately package and encrypt these input parameters into Bhamashah Identification number block before any transmission, as per the specifications laid down by the Authority, and shall send it to server of the requesting entity or a person using secure protocols as may be laid down by the Authority for this purpose.