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TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) SECOND AMENDMENT ACT, 2010
T.N. ACT NO.38/2010
TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) SECOND AMENDMENT ACT, 2010
(Received the Assent of the Governor of Tamil Nadu on November 27, 2010 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.363, pages 229, dated November 29, 2010) – Statement of Objects and Reasons : Refer T.N.Bill No.31/2010 – 2010 (2) CTAR page 1.145.
An Act farther 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-first 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)
Second Amendment Act, 2010.
Tamil Nadu Co-operative Societies (Appointment of Special Officers)
Second Amendment Act, 2010.
(2) It shall be deemed to have come into force on the 30th day of July 2010.
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) (hereinafter referred to as the principal Act), in sub-section (1), for the expression "thirty four years and two months", the expression "thirty four years and eight months" shall be substituted.
3. Repeal and saving.— (1) The Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Ordinance, 2010 (Tamil Nadu Ordinance 2 of 2010) is hereby repealed,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.
