Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2008
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2008 1 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2008 1 of 2008 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 Fifty-ninth Year of the Republic of India as follows: 1. Received the Assent of the Governor of Tamil Nadu on February 6, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.33, page 1, dated February 7, 2008. 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2008. (2) It shall come into force at once. 2. Amendment Of Section 4 :- In Section 4 of the Tamil Nadu Cooperative Societies (Appointment of Special Officers) Act, 1976 (Presidents Act 25 of 1976), in sub- section (1), for the expression thirty one years and eight months, the expression thirty two years and two months shall be substituted.
Act Metadata
- Title: Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2008
- Type: S
- Subtype: Tamil Nadu
- Act ID: 23101
- Digitised on: 13 Aug 2025