Section 104 in Rajasthan Co-operative Societies Rules, 2003
104. Maintenance of register of names etc. of co-operative societies.
The Registrar or the authority competent to register a society shall maintain -(1)a register of the names and addresses of all co-operative societies registered under the Act, and(2)a record of the bye-laws of each co-operative society, with all subsequent amendments thereto, arranged in the order in which the amendments are registered.
