Tamil nadu act 006 of 2007 : Tamil Nadu Co-operative Societies (Amendment) Act, 2007

Preamble

Tamil Nadu Co-operative Societies (Amendment) Act, 2007*

[Tamil Nadu Act No. 6 of 2007][21st May, 2007]

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

* Received the assent of the Governor on the 18th May, 2007 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 126, dated May 21, 2007.

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, 2007.

(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 "six years", the expression "six years and six months" shall be substituted.

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