Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Amendment Act, 2004*
| [Tamil Nadu Act No. 9 of 2004] | [27th February, 2004] |
An Act further to amend the Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fifth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 24th February, 2004 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 64, dated February 27, 2004.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Amendment Act, 2004.
(2) It shall be deemed to have come into force on the 8th day of August, 1997.
2. Amendment of section 6.- In section 6 of the Tamil Nadu Protection of Interests of Depositors (in Financial Establishments) Act, 1997 (Tamil Nadu Act 44 of 1997), after sub-section (3), the following sub-section shall be added, namely:-
"(4) When trying any case, the Special Court may also ??? any offence, other than an offence specified in section 5, with which the accused may, under the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), be charged, at the same trial.".