Section 20 in Rajasthan Societies Registration Act, 1958
20. Societies that may be registered under the Act
. The following societies may be registered under this Act, namely :-Societies established for charitable purposes; military orphan funds; societies established for the promotion of [Khadi and Village Industry] [Inserted by Rajasthan. Act No. 17 of 1995.], literature, science or the fine arts; societies established for instruction or the diffusion of useful knowledge or political education; societies established for the foundation or maintenance of libraries or reading rooms for general case among the members or open to the public or public museums and gallaries of painting and other works of art; societies established for collection of natural history and for mechanical and philosophical inventions, instruments or designs.
