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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in Rajasthan Societies Registration Act, 1958

(2)[ There shall be paid to the Registrar for every such registration, such fee as the State Government may, from time to time, direct and all fees so paid shall be accounted for to the State Government.] [Substituted by Rajasthan Act No. 28 of 1992.]