PUNJAB GOVT. GAZ. (EXTRA), JULY 21, 2017 (ASAR 30, 1939 SAKA)
PART I
GOVERNMENT OF PUNJAB DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS. PUNJAB
NOTIFICATION
The 2 1st July, 2017
No.15-Leg./2017.-The following Act of the Legislature of the State of Punjab received the assent of the Governor of Punjab on the 8th day of July, 2017, is hereby published for general information:
THE PUNJAB CO-OPERATIVE SOCIETIES
(AMENDMENT) ACT, 2017.
(Punjab Act No. 11 of 2017)
AN
ACT
further to amend the Punjab Co-operative Societies Act, I961.
191
BE it enacted by the Legislature of the State of Punjab in the Sixty
eighth Year of the Republic of India as follows:
(1) This Act may be called the Punjab Co-operative Societies (Amend- Short title and
ment) Act, 2017.
(2) It shall come into force on and with effect from the date of its
publication in the Official Gazette. 2 In the Punjab Co-operative Societies Act, 196l, section 67-A, shall be Omission of
VIVEK PURI,
Secretary to Government of Punjab,
1299/07-2017/Pb. Govt. Press, S.A.S. Nagur
Department of Legal and Legislative Affairs.
Commencement.
section 67-A of
Punjab Act 25 of 1961.
omitted.