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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Rajasthan - Subsection

Section 123(1) in Rajasthan Co-operative Societies Act, 2001

(1)The State Government may, for the whole or any part of the State and for any class of co-operative societies, after previous publication, make rules to carry out the purposes of this Act:Provided that any rule may be made under this section without previous publication if the State Government considers that it should be brought into force at once.