Tamil nadu act 003 of 1996 : Tamil Nadu Co-operative Societies (Appointment of Special Officers) Third Amendment Act, 1995

Preamble

Tamil Nadu Co-operative Societies (Appointment of Special Officers) Third Amendment Act, 1995*

[Tamil Nadu Act No. 3 of 1996][16th January, 1996]

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-sixth Year of the Republic of India as follows:-

* Received the assent of the Governor on the 14th January, 1996 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 26, dated January 16, 1996.

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) Third Amendment Act, 1995.

(2) It shall come into fores 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, 1991, (Tamil Nadu Act 30 of 1991) in sub-section (2), for the words "for a period of four years and six months with effect on and from the appointed day", the expression "upto the 31st day of May, 1996" shall be substituted.

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