Orissa act 017 of 2003 : Orissa Co-operative Societies (Amendment) Act, 2003

Preamble

*Orissa Co-operative Societies (Amendment) Act, 2003**

[Orissa Act No. 17 of 2003][5th December, 2003]

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 Fifty-fourth Year of the Republic of India as follows:-

* For the Bill, see Orissa Gazette, Extraordinary Dated the 27th October, 2003 (No. 1632).

** [Received the assent of the Governor on the 5th December, 2003, first published in an extraordinary issue of the Orissa Gazette, dated the 6th December, 2003 (No. 1858)]

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, 2003.

(2) It shall be deemed to have come into force on the 2nd July, 2003.

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 section 28, in sub-clause (iv) of clause (g) of sub-section (2), for the words "eighteen months", the words "thirty-six months" shall be substituted.

Section 3. Repeal and saving

3. Repeal and saving.- (1) The Orissa Co-operative Societies (Amendment) Ordinance, 2003 (Orissa Ordinance No. 2 of 2003) is hereby repealed.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