Section 5(8) in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
(8)If the applicant Association, in compliance of the notice issued under sub-rule (5), rectifies the deficiencies pointed out in the notice or any other deficiencies and if the Registrar is satisfied that the application is in accordance with the provisions of the Ordinance, he may register the Association together with its bye-laws and issue a duly numbered Certificate of Registration.
