Orissa act 032 of 1992 : Orissa Co-operative Societies (Amendment) Act, 1992

Preamble

*Orissa Co-operative Societies (Amendment) Act, 1992**

[Orissa Act No. 32 of 1992][28th November, 1992]

An Act further to Amend the Orissa co-operative Societies Act, 1962.

Be it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India as follows;-

* For the Bill, see Orissa Gazette, Extraordinary, dated the 6th November, 1992 (No. 1496).

** [Received the assent of the Governor on the 28th November, 1992 first published in an extraordinary issue of the Orissa Gazette, dated the 1st December, 1992]

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Orissa Co-operative Societies (Amendment) Act, 1992.

(2) It shall be deemed to have come into force on the 11th day of September, 1992.

Section 2. Amendment of section 28

2. Amendment of section 28.- In the Orissa Co-operative Societies Act, 1962, in section 28,-

(i) in sub-section (2-a), in clause (1), for the words "four months", the words "eight months" shall be substituted";

(ii) in sub-section (3), clause (1) shall, be omitted.

SECTIONS