Tamil Nadu Pawnbrokers (Amendment) Act, 1979*
| [Tamil Nadu Act No. 2 of 1979]* | [14th March, 1979] |
An Act further to amend the Tamil Nadu Pawnbrokers Act, 1943.
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirtieth Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 22nd February, 1979, Part IV - Section 1, Pages 41-42.
* Received the assent of the President on the 13th March, 1979 first published in the Tamil Nadu Government Gazette Extraordinary on the 14th March, 1979 Masi 30, Kalayukti 2010 - Tiruvalluvar Andu
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Pawnbrokers (Amendment) Act, 1979.
(2) It shall be deemed to have come into force on the 13th January, 1979.
2. Amendment of section 12-A, Tamil Nadu Act XXIII of 1943.- In the Tamil Nadu Pawnbrokers Act, 1943 (Tamil Nadu Act XXIII of 1943), in section 12-A, in sub-section (1), in clause (ii), for the figures, letters and words "15th day of January, 1979", the figures, letters and words "15th day of June, 1979" shall be substituted.
3. [Repeal].- 1[]
1 The Tamil Nadu Pawnbrokers (Amendment) Ordinance, 1979 (Tamil Nadu Ordinance 3 of 1979), is hereby repealed.