Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2003*
| [Tamil Nadu Act No. 35 of 2003] | [14th November, 2003] |
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 Fifty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th November, 2003 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, 2003.
(2) It shall be deemed to have come into force on the 31st day of July, 2003.
2. Amendment of section 4.- In section 4 of the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976 (President's Act 25 of 1976) (hereinafter referred to as the principal Act), in sub-section (1), for the expression "twenty-seven years and two months", the expression "twenty-eight years and two months" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Ordinance, 2003 (Tamil Nadu Ordinance ??? of 2003) is hereby repealed.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.