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TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) AMENDMENT ACT, 2012
T.N. Act No.1/2012
TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) AMENDMENT ACT, 2012
(Received the Assent of the Governor of Tamil Nadu on February 9, 2012 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.32, page 62, dated February 9, 2012).
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 Sixty-third 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, 2012.
(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 five years and eight months", the expression "thirty six years and two months" shall be substituted.
