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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Rajasthan - Subsection

Section 4A(2) in Rajasthan Societies Registration Act, 1958

(2)A copy of every alteration made in the rules and regulations of the society, certified to be a correct copy in the manner aforesaid, shall be sent to the Registrar within fifteen days of the making of such alteration.