Section 21(3) in Rajasthan Societies Registration Act, 1958
(3)All changes made in the names of such societies as are referred to in sub-section (2), previously to the commencement of this Act, shall be deemed to have been made under this Act :Provided that, if such change shall not have been registered or a certificate in receipt thereof shall not have been issued in accordance with Section 12-B, such registration shall be made and certificate shall be issued under that section on application being made to the Registrar in that behalf within three months from the commencement of this Act.
