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TAMIL NADU CO-OPERATIVE SOCIETIES (FOURTH AMENDMENT) ACT, 2010
T.N. ACT NO.30/2010
TAMIL NADU CO-OPERATIVE SOCIETIES (FOURTH 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.358, pages 205, dated November 24, 2010) – Statement of Objects and Reasons : Refer T.N.Bill No.33/2010 – 2010 (2) CTAR page 1.147.
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 (Fourth Amendment) Act, 2010.
Tamil Nadu Co-operative Societies (Fourth Amendment) Act, 2010.
(2) It shall Come into force at once.
2. Amendment of Section 89.— In Section 89 of the Tamil Nadu Co-
operative Societies Act, 1983, in the Proviso to sub-section (1), for the
expression "nine years and six months", the expression "ten years " shall be
substituted.
operative Societies Act, 1983, in the Proviso to sub-section (1), for the
expression "nine years and six months", the expression "ten years " shall be
substituted.
