Back
TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) SECOND AMENDMENT ACT, 2011
T.N. ACT NO.12/2011
TAMIL NADU CO-OPERATIVE SOCIETIES (APPOINTMENT OF SPECIAL OFFICERS) SECOND AMENDMENT ACT, 2011
(Received the Assent of the Governor of Tamil Nadu on August 9, 2011 – Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.256, pages 79, dated August 9, 2011)
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-second 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, 2011.
(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 two months”, the expression “thirty five years and eight months” shall be substituted.
