Back
TAMIL NADU CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2008
T.N. Act No.3/2008
TAMIL NADU CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on February 8, 2008 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.38, page 5, dated February 11, 2008.
Statement of Objects and Reasons: T.N. Bill No.7/2008 – Refer 2008 (1) CTAR page 1.34)
An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:—
1.Short title and commencement.—(1) This Act may be called the Tamil Nadu Co-operative Societies (Amendment) Act, 2008.
(2) It shall be deemed to have come into force on the 21st day of November 2007.
2.Amendment of Section 89.— In Section 89 of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983) (hereinafter referred to as the principal Act), in the proviso to sub-section (1), for the expression six years and “six months”, the expression “Seven years” shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Co-operative Societies (Second Amendment) Ordinance, 2007 (Tamil Nadu Ordinance 8 of 2007) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act. as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.
