Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Second Amendment Act, 2008 52 of 2008 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 4 3. Repeal And Saving Tamil Nadu Co-Operative Societies (Appointment Of Special Officers) Second Amendment Act, 2008 52 of 2008 An Act further to amend the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Actt 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 November 28, 2008 -- Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.364, page 233, dated December 2, 2008. Explanatory Statement: See T.N. Ordinance No.5/2008 -- Refer 2008 (2) CTAR 1.131 1. Short Title And Commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Act, 2008. (2) it shall be deemed to have come into force on the 6th day of August 2008. 2. Amendment Of Section 4 :- In Section 4 of the Tamil Nadu Cooperative Societies (Appointment o f Special Officers) Act, 1976 (Presidents Act 25 of 1976) (hereinafter referred to as the principal Act), in sub-section (1), for the expression "thirty two years and two months", the expression "thirty two years and eight months " shall be substituted. 3. Repeal And Saving :- (1) The Tamil Nadu Co-operative Societies (Appointment of Special Officers) Second Amendment Ordinance, 2008 (Tamil Nadu Ordinance 5 of 2008) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.