Section 147(2) in Rajasthan Co-operative Societies Act, 1965
(2)[ The Government may, by notification in the official Gazette, direct that all or any of the powers exercisable by it under this Act or the rules may be exercisable by the Registrar or such other officer, and subject to such conditions, if any, as may be specified in the notification.] [Re-numbere and inserted by Rajasthan Act No. 17 of 1976.]
