Section 148(1) in Rajasthan Co-operative Societies Act, 1965
(1)The State Government may, for the whole or any part of the State and for any class of co-operative societies, after previous publication, make rules to carry out the purposes of this Act:Provided that any rule may be made under this section without previous publication if the State Government considers that it should be brought into force at once. ] [Inserted by Rajasthan Act No. 17 of 1976.]
