Section 151(2) in Rajasthan Co-operative Societies Act, 1965
(2)The provisions made by order under sub-section (1) shall have effect as if enacted in this Act, and any such order may be made so as to be retrospective to any date not earlier than the date of the commencement of this Act:Provided that no person shall be deemed to be guilty of an offence by reason of so much of any notification as makes any provision thereof retrospective to any date before the making thereof.
