Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Act, 1993*
| [Tamil Nadu Act No. 29 of 1993] | [1st December, 1993] |
An Act further 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-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st December, 1993 and published in the Tamil Nadu Government Gazette, Extraordinary.
Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Act, 1993*
| [Tamil Nadu Act No. 10 of 1993] | [7th May, 1993] |
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-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th May, 1993 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) Second Amendment Act, 1993.
(2) It shall be deemed to have come into force on the 13th day of July, 1993.
2. Amendment of section 4.- In section 4 of the Tamil Nadu Co-operative societies (Appointment of Special Officers) Act, 1991 (Tamil Nadu Act 30 of 1991) (hereinafter referred to as the principal Act), in sub-section (2), for the words "two years", the words "two years and six months" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Ordinance, 1993 (Tamil Nadu Ordinance 3 of 1993) is hereby repealed.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, 1976 (Presidents Act 25 of 1976), in sub-section (1), for the words "sixteen years and eleven months", the words "seventeen years and eleven months" shall be substituted.
1. Short title.- This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Act, 1993.