Section 12B in Rajasthan Societies Registration Act, 1958
12B. Notice of change of name.
(1) Notice in writing of every change in name signed by the secretary and by seven members of the society changing its name shall he sent to the Registrar, within fifteen days of the passing of the resolution under Section 12-A.(2)The Registrar shall, if he is satisfied that the provisions of this Act in respect of change of name have been complied with, register the change of name and issue a certificate of registration altered to meet the circumstances of the case.(3)The change of name shall be complete to the issue of certificate under sub-section (2) and shall have effect from the date of the issue thereof,(4)The Registrar shall charge for any copy of a certificate issued under sub-section (2) a fee of one rupee and all fees so paid shall be accounted for to the State Government.
