Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Act, 2012*
| [Tamil Nadu Act No. 33 of 2012] | [14th November, 2012] |
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-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th November, 2012 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, 2012.
(2) It shall be deemed to have come into force on the 3rd day of August, 2012.
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 expression "thirty six years and two month", the expression "thirty six years and eight month" shall be substituted.
3. Repeal and saving.- (1) The Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Ordinance, 2012 is hereby repealed.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.