Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Act, 1998*
| [Tamil Nadu Act No. 56 of 1998] | [22nd December, 1998] |
An Act further to amend the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1916
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fort) ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 22nd December, 1998 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, 1998.
(2) It shall be deemed to have come into force on the 29th day of October, 1998.
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 words "twenty-two years and five months", the words "twenty-two years and eight months" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Co-operative Societies (Appointment Second Amendment of Special Officers) Ordinance, 1998 (Tamil Nadu ordinance Act ??? of 1998), is hereby repealed.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 of taken under the principal Act, as amended by this Act.