Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Act, 2009*
| [Tamil Nadu Act No. 16 of 2009] | [5th August, 2009] |
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 Sixtieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th August, 2009 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, 2009.
(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 "thirty three years and two months", the expression "thirty three years and eight months" shall be substituted.