Back
TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) AMENDMENT ACT, 2010
T.N. ACT NO.3/2010
TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) AMENDMENT ACT, 2010
(Received the Assent of the Governor of Tamil Nadu on January 31, 2010 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.27, page 6, dated February 1, 2010) – Statement of Objects and Reasons : Refer T.N.Bill No.3/10 – 2010 (1) CTAR page 1.5.
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 Sixtieth Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Tamil Nadu Co-Operatives Societies (Appointment Of Special Officers) Amendment Act, 2010.
(2) It shall come into force at once.
2. Short title and commencement.— In Section 4 of the Tamil Nadu Co-Operatives Societies (Appointment Of Special Officers) Act, 1976 (President’s Act 25 of 1976), in sub-section (1), for the expression “thirty three years and eight months”, the expression “thirty four years and two months” shall be substituted.
