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TAMIL NADU DR. M.G.R. MEDICAL UNIVERSITY, CHENNAI (AMENDMENT) ACT, 2012
An Act further to amend the Tamil Nadu Dr. M.G.R. Medical University, Chennai, Act, 1987.
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 Dr. M.G.R. Medical University, Chennai (Amendment), Act, 2012.
(2). It shall be deemed to have come into force on the 6th day of August 2012.
2. Amendment of Section 10.—
In Section 10 of the Tamil Nadu Dr. M.G.R. Medical University, Chennai, Act, 1987 (Tamil Nadu Act 37 of 1987) (hereinafter referred to as the Principal Act), in the Proviso to sub-section (3), for the expression “sixty-five years”, he expression “seventy years” shall be substituted.
3. Repeal and saving.—
(1) The Tamil Nadu Dr. M.G.R. Medical University, Chennai (Amendment) Ordinance, 2012 (Tamil Nadu Ordinance 15 of 2012) is hereby repealed.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.
