Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2004*
| [Tamil Nadu Act No. 19 of 2004] | [5th August, 2004] |
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-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th August, 2004 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, 2004.
(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 Act 25 of 1976) in sub-section (1), for the expression "twenty-eight years and two months", the expression "twenty-nine years and two months" shall be substituted.