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State of Rajasthan - Section

Section 12A in Rajasthan Societies Registration Act, 1958

12A. Change of name of societies.

— Any society registered under this Act may, with the consent of not less than two-thirds of its members by a resolution passed at a special general meeting convened for the purpose in accordance with the rules and regulations of the society and subject to the provisions of Section 12-B change its name.