Section 1A in Rajasthan Societies Registration Act, 1958
1A. Interpretation.
(1) In this Act, unless the subject or context otherwise requires, (i)"Registrar" means the Registrar of Co-operative Societies for the State :Provided that the State Government may, by notification in the Official Gazette, appoint any other person or officer, by name or by virtue of his office, to be the Registrar for the purposes of this Act, and in such case the person or officer so appointed shall be the Registrar for such purpose; and(ii)"State" or "State of Rajasthan" means the State of Rajasthan as formed by Section 10 of the State Reorganisation Act, 1956 (Central Act 37 of 1956).(2)The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) shall, as far as may be, apply mutatis mutandis to this Act.
