Tamil nadu act 003 of 2005 : Tamil Nadu Co-operative Societies (Amendment) Act, 2005

Preamble

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.

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, 2005.

(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 "five years", the expression "five years" shall be substituted.