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TAMIL NADU ADVOCATES WELFARE FUND (AMENDMENT) ACT, 2013
A Bill to amend the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 2013.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-fourth Year of the Republic of India as follows:—
1. Short title and commencement.—
(1) This Act may be called the Tamil Nadu Advocates Welfare Fund (Amendment) Amendment Act, 2013.
(2) It shall be deemed to have come into force on the 25th day of February 2013.
2. Amendment of Section 1.—
In Section 1 of the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 2013 (Tamil Nadu Act 2 of 2013), for sub-section (2), the following sub-section shall be substituted, namely:—
“(2) Section 3 shall be deemed to have come into force on the 8th day of September 2012 and Sections 2 and 4 shall come into force on such date as the State Government may, by notification, appoint and different dates may be appointed for Sections 2 and 4”.
