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TAMIL NADU CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2010
T.N. ACT NO.6/2010
TAMIL NADU CO-OPERATIVE SOCIETIES (AMENDMENT) ACT, 2010
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 Sixtieth Year of the Republic of India as follows:-
1. Short title and commencement. –
(1) This Act may be called the Tamil Co-operative Societies (Amendment) Act, 2010.
(2) It shall be deemed to have come into force on the 17th day of November 2009.
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 “eight years and six months”, the expression “nine years” shall be substituted.
3. Repeal and saving. –
(1) The Tamil Nadu Co-operative Societies (Second Amendment) Ordinance, 2009 (Tamil Nadu Ordinance 3) of 2009 hereby repealed.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.
ACT No. 16 OF 2010.
TAMIL NADU CO-OPERATIVE SOCIETIES (SECOND AMENDMENT) ACT, 2010
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 Sixty-first Year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the Tamil Nadu Co-operative Societies (Second Amendment) Act, 2010.
(2) It shall come into force at once.
Tamil Nadu Act 30 of 1983
Amendment of section 89.
2. In section 89 of the Tamil Nadu Co-operative Societies Act, 1983, in the proviso to sub-section (1), for the expression “nine years”, the expression “nine years and six months” shall be substituted.
ACT No. 39 OF 2010.
TAMIL NADU CO-OPERATIVE SOCIETIES (THIRD AMENDMENT) ACT, 2010
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
Sixty-first Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the Tamil Nadu Co-operative Societies (Third Amendment) Act, 2010.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
Tamil Nadu Act 30 of 1983
Amendment of section 157
2. In section 157 of the Tamil Nadu Co-operative Societies Act, 1983,—
(1) in sub-section (1), after the expression “information”, the expression “or wilfully fails to aid or assist the completion of audit or wilfully fails to conduct the general meetings or wilfully disobeys or fails to comply with the lawful order or direction of the Registrar” shall be inserted;
(2) in sub-section (2), after the expression “any member of the society who”, the expression “wilfully fails to furnish information required for audit or” shall be inserted.
ACT No. 30 OF 2010.
TAMIL NADU CO-OPERATIVE SOCIETIES (FOURTH AMENDMENT) ACT, 2010
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 Sixty-first Year of the Republic of India as follows:—
Short title and commencement
1. (1) This Act may be called the Tamil Nadu Co-operative Societies(Fourth Amendment) Act, 2010.
(2) It shall come into force at once.
Tamil Nadu Act 30 of 1983
Amendment of section 89
2. In section 89 of the Tamil Nadu Co-operative Societies Act, 1983, in the proviso to sub-section (1), for the expression “nine years and six months”, the expression “ten years” shall be substituted.
