Preamble
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:-
Section 1. Short title and commencement
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.
Section 2. Amendment of Sec. 11
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".
Section 3. Repeal of Ordinance 4 of 1988
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Weavers Co-operative Society Limited (Merger of certain Co-operative Societies) (Amendment) Ordinance, 1988, is hereby repealed.