Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2012
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2012 01 of 2012 CONTENTS 1. Short title and commencement 2. Amendment of section 4 Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2012 01 of 2012 An Act further to amend the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976. B e it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-third Year of the Republic of India as follows:- 1. Short title and commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Amendment Act, 2012. (2) It shall come into force at once. 2. Amendment of section 4 :- In section 4 of the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Act, 1976, (Presidents Act 25 of 1976)in sub- section (1), for the expression "thirty five years and eight months", the expression "thirty six years and two months" shall be substituted.
Act Metadata
- Title: Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Amendment Act, 2012
- Type: S
- Subtype: Tamil Nadu
- Act ID: 23105
- Digitised on: 13 Aug 2025