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TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) AMENDMENT ACT, 2005
T.N. ACT NO.12/2005
TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) AMENDMENT ACT, 2005
(Received the assent of the Governor on the October 12, 2005 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.222, page 91, dated October 13,2005).
An Act further to amend the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-sixth 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 (Appointment of Special Officers)
Amendment Act, 2005.
Tamil Nadu Co-operative Societies (Appointment of Special Officers)
Amendment Act, 2005.
(2) It shall be deemed to have come into force on the 5th day of August 2005.
2. Amendment of Section 4.— In Section 4 of the Tamil Nadu Cooperative Societies (Appointment of Special Officers) Act, 1976 (President's Act 25 of 1976) (hereinafter referred to as the principal Act), in sub-section (1), for the expression "twenty-nine years and two months", the expression "thirty years and two months" shall be substituted.
3. Repeal and saving.— (1) The Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Ordinance, 2005 (Tamil Nadu Ordinance 5 of 2005) is hereby repealed.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.
