Section 18(2) in Rajasthan Societies Registration Act, 1958
(2)The provisions of sub-section (1) shall also apply to societies referred to in sub-section (2) of Section 21 and to changes of name referred to in sub-section (3) of that section and if, under the laws repealed by sub-section (1) of Section 21, any two or more societies have been registered with identical names or with names which, in the opinion of the Registrar, so nearly resemble each other as to be likely to deceive the public or the members of such societies, the society which was so registered first of all shall continue to function under its original name and other such societies shall change, and may be required by the Registrar to change their names suitably within a period of six months from the commencement of this Act.[18A. Power of Registrar to refuse or to cancel the registration of certain Societies. (1) The Registrar shall refuse to register (a)a Society under Section 3, or(b)the change of name made under section 12-A,if the main activities of the Society include sports and the expression Rajasthan or the name of any district as a part of the proposed name of the Society.
