Tamil Nadu Co-operative Societies (Amendment) Act, 2008*
| [Tamil Nadu Act No. 3 of 2008] | [8th February, 2008] |
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-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th February, 2008 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, 2008.
(2) It shall be deemed to have come into force on the 21st day of November, 2007.
2. Amendment of section 89.- In section 89 of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act ??? of 1983) (hereinafter referred to as the principal Act), in the proviso to sub-section (1), for the expression "six years and six months", the expression "seven years" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Co-operative Societies (Second Amendment) Ordinance, 2007 (Tamil Nadu Ordinance ??? of 2007) is hereby repealed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.