Section 43(2) in Rajasthan Co-operative Societies Act, 2001
(2)Nothing in clauses (b) and (c) of sub-section (1) of section 17 of the Registration Act, 1908 (Central Act 16 of 1908) shall apply to-(a)any instrument relating to shares in a co-operative society, notwithstanding that the assets of the society consist in whole or in part of immovable property; or(b)any debentures issued by any such society and not creating, declaring, assigning, limiting or extinguishing any right, title or interest to or in immovable property except it so far as it entitles the holder to the securing afforded by a registered instrument whereby the society has mortgaged, conveyed or otherwise transferred the whole or part of its immovable property or any interest therein the trustees upon trust for the benefit of the holders of such debentures; or(c)any endorsement upon or transfer of any debenture issued by any such society.
