Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 1992*
| [Tamil Nadu Act No. 17 of 1992] | [8th May, 1992] |
An Act further to amend the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the forty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 8th May, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.
Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 1992*
| [Tamil Nadu Act No. 50 of 1992] | [14th October, 1992] |
An Act to amend the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1991
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th October, 1992 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 (Appointment of Special Officers) Amendment Act, 1992.
(2) It shall come into force at once.
2. Amendment of Section 4.- in section 4 of the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976 (President's 25 of 1974), in sub-section (1), for the words "fifteen years and eleven months", the words "sixteen years and five months" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment) Ordinance, 1992 (Tamil Nadu Ordinance 8 of 1992) is hereby repealed.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.
2. Amendment of section 4.- In section 4 of the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1991 (Tamil Nadu Act 60 of 1991) (hereinafter referred to as the principal Act), in sub-section (2), for the words "one year", the words "??? year and six months" shall be substituted.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 1992.
(2) It shall be deemed to have come into force on the 17th day of July, 1992.