Section 21(5) in Rajasthan Societies Registration Act, 1958
(5)If, in the case of any society deemed to have been registered under this Act, no action of the nature specified in section 4-A, shall have been taken previously to the commencement of this Act, such action shall first be taken within three months after such commencement and thereafter in accordance with that section and for any failure to do so the person responsible shall be liable under section 4-B.
