Tamil nadu act 018 of 2003 : Tamil Nadu Co-operative Societies (Amendment) Act, 2003

Preamble

Tamil Nadu Co-operative Societies (Amendment) Act, 2003*

[Tamil Nadu Act No. 18 of 2003][17th May, 2003]

An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983

Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 17th May, 2003 and published in the Tamil Nadu Government Gazette, Extraordinary.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Co-operative Societies (Amendment) Act, 2003.

(2) It shall come into force at once.

Section 2. Amendment of section 89

2. Amendment of section 89.- In section 89 of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983), in the proviso to sub-section (1), for the expression "two years", the expression "three years" shall be substituted.