Section 9(1) in Rajasthan Co-operative Societies Act, 2001
(1)Where a co-operative society after having decided to change its name, by a special resolution passed in its general body meeting, applies to the Registrar, the Registrar shall cause published a public notice to this effect and after considering the objections, if any, received within one month of such publication, enter the new name on the register of co-operative societies in place of the former name and shall amend the certificate of registration accordingly.
