Section 3 in Rajasthan Societies Registration Act, 1958
3. Registration and fees.
(1) Upon such memorandum and certified copy being filed, the Registrar shall certify under his hand that the society is registered under this Act.(2)[ There shall be paid to the Registrar for every such registration, such fee as the State Government may, from time to time, direct and all fees so paid shall be accounted for to the State Government.] [Substituted by Rajasthan Act No. 28 of 1992.]
