Andhra Pradesh State Handloom Weavers Co-operative Society (Amendment) Act, 1988*
| [Andhra Pradesh Act No. 14 of 1988] | [20th April, 1988] |
An Act to amend the Andhra Pradesh State Handloom Weavers Co-operative Society Limited (Merger of certain Co-operative Societies) Act, 1983.
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-ninth Year of the Republic of India, as follows:-
* Received the assent of the Governor on the 20th April, 1988. For Statement of Objects and Reasons, please see the Andhra Pradash Gazette, Part IV-A, Extraordinary, dated the 25th March, 1988 at page 3.
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh State Handloom Weavers Co-operative Society Limited (Merger of certain Co-operative Societies) (Amendment) Act, 1988.
(2) It shall he deemed to have come into force on the 3rd March, 1988.
2. Amendment of Sec. 11.- For clause (i) of sub-section (1) of section 6 of the Andhra Pradesh State Handloom Weavers Co-operative Society (Formation) Act, 1976, (Act, 14 of 1983) as modified by section 11 of the Andhra Pradesh State Handloom Weavers Co-operative Society Limited (Merger of certain Co-operative Societies) Act, 1983, the following clause shall be substituted, namely:-
"(i) one representative of the Primary handloom weavers co-operative societies (other than Primary Wool Weavers Co-operative Societies) in each District to be elected from among themselves by the delegates of such societies".
3. Repeal of Ordinance 4 of 1988.- The Andhra Pradesh State Handloom Weavers Co-operative Society Limited (Merger of certain Co-operative Societies) (Amendment) Ordinance, 1988, is hereby repealed.