Tamil nadu act 012 of 2011 : Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Act, 2011

Preamble

Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Act, 2011*

[Tamil Nadu Act No. 12 of 2011][9th August, 2011]

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 Sixty-second Year of the Republic of India as follows:-

* Received the assent of the Governor on the 9th August, 2011 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 256, dated August 9, 2011.

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) Second Amendment Act, 2011.

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

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