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THE UTTARAKHAND CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2007
THE UTTARAKHAND CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2007
[Act No. 9 of 2007]
PREAMBLE
An Act further to amend the Uttaranchal Co-operative Societies Act, 2003 be enacted in the 58th Year of the Republic of India as follows
Be it enacted in the 58th Year of the Republic of India by the Uttarakhand Legislature as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Uttarakhand Cooperative Societies (Amendment) Act, 2007.
(2) It shall come into force at once.
Section 2 - Amendment of sub-section (2), (3) and (4) of Section 29
In Section 29 of the Uttaranchal Co-operative Societies Act, 2003 following amendments shall be made, namely:--
(a) In sub-section (2), the words "Five years" shall be substituted by the words "Two years".
(b) The following proviso shall be added after sub-section (2), namely:--
"Provided that the tenure of the Management Committee and its elected members, having completed the period of two years from the date of its constitution on or prior to the date of the commencement of the Act, shall expire on such commencement."
(c) In sub-section (3), the words "Four months" and "Two months" shall be substituted by the words "Two months" and "One month" respectively.
(d) In sub-section (4) the words "Four months" shall be substituted by the words "Two months".
