Orissa act 006 of 1998 : Orissa Co-operative Societies (Amendment) Act, 1998

Preamble

*Orissa Co-operative Societies (Amendment) Act, 1998**

[Orissa Act No. 6 of 1998][9th April, 1998]

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-ninth Year of the Republic of India as follows:-

* For the Bill, see Orissa Gazette Extraordinary, dated the 17th March, 1998 (No. 293)

** [Received the assent of the Governor on the 9th April, 1998, first published in an Extraordinary issue of the Orissa Gazette, dated the 17th April, 1998]

Section 1. Short title, extent and commencement

1. Short title, extent and commencement.- (1) This Act may be called the Orissa Co-operative Societies (Amendment) Act, 1998.

(2) It shall be deemed to have come into force on the 19th day of February, 1998.

Section 2. Amendment of Section 28

2. Amendment of Section 28.- In the Orissa Co-operative Societies Act, 1962 (Orissa Act 2 of 1963), in sub-clause, (iv) of clause (g), of sub-section (2) of Section 28, for the Words "nineteen mouths", the words; "thirty months" shall be substituted.

Section 3. ???

3. ???.- (1) The Orissa Co-operative Societies (Amendment) Ordinance, 1998 is hereby repealed.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.

SECTIONS