Tamil Nadu Co-operative Societies (Amendment) Act, 2005*
| [Tamil Nadu Act No. 3 of 2005] | [9th May, 2005] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 9th May, 2005 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Co-operative Societies (Amendment) Act, 2005.
(2) It shall come into force at once.
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 "five years", the expression "five years" shall be substituted.