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TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) AMENDMENT ACT, 2008
T.N. Act No.1/2008
TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) AMENDMENT ACT, 2008
(Received the Assent of the Governor of Tamil Nadu on February 6, 2008 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.33, page 1, dated February 7, 2008.
Statement of Objects and Reasons: T.N. Bill No.11/2008 – Refer 2008 (1) CTAR page 1.40)
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-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 (Appointment of Special Officers) Amendment Act, 2008.
(2) It shall come into force at once.
2.Amendment of Section 4.— In Section 4 of the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976 (President’s Act 25 of 1976), in sub-section (1), for the expression ‘thirty one years and eight months’, the expression ‘thirty two years and two months’ shall be substituted.
