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TAMIL NADU CO-OPERATIVE SOCIETIES (THIRD AMENDMENT) ACT, 2010
T.N. ACT NO.39/2010
TAMIL NADU CO-OPERATIVE SOCIETIES (THIRD 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 231, dated November 29, 2010) – Statement of Objects and Reasons : Refer T.N.Bill No.32/2010 – 2010 (2) CTAR page 1.146.
An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983.
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 (Third Amendment) Act, 2010.
Tamil Nadu Co-operative Societies (Third Amendment) Act, 2010.
(2) It shall come into force on such date as the State Government may, by Notification, appoint.
2. Amendment of Section 157.— In Section 157 of the Tamil Nadu Co-
operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983),—
operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983),—
(1) in sub-section (1), after the expression "information", the expression "or wilfully fails to aid or assist the completion of audit or wilfully fails to conduct the general meetings or wilfully disobeys or fails to comply with the lawful order or direction of the Registrar" shall be inserted;
(2) in sub-section (2), after the expression "any member of the society who", the expression "wilfully fails to furnish information required for auditor" shall be inserted.
