Tamil nadu act 014 of 2006 : Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2006

Preamble

Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2006*

[Tamil Nadu Act No. 14 of 2006][9th August, 2006]

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

* Received the assent of the Governor on the 8th August, 2006 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 189, dated August 9, 2006.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2006.

(2) It shall come into force at once.

Section 2. Amendment of section 4

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 "thirty years and two months", the expression "thirty years and eight months" shall be substituted.

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