Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Tamil Nadu Co-Operative Societies (Third Amendment) Act, 2012 37 of 2012 CONTENTS 1. Short title and commencement 2. Amendment of Section 21 3. Repeal and saving Tamil Nadu Co-Operative Societies (Third Amendment) Act, 2012 37 of 2012 An Act further to amend the Tamil Nadu Co-operative Societies Act, 1983. Be 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. Received the assent of the Governor of Tamil Nadu on November 14, 2012 --Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No. 322, Pages 279, dated November 16, 2012. 1. Short title and commencement :- (1) This Act may be called the Tamil Nadu Co-operative Societies (Third Amendment) Act, 2012. (2) It shall be deemed to have come into force on the 3rd day of August 2012. 2. Amendment of Section 21 :- In Section 21 of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983) (hereinafter referred to as the principal Act), in sub-section (2), in Clause (i),-- (a) after the expression "by the board", the expression "or by the general body, where there is no board" shall be inserted; (b) in the First Proviso, after the expression "the board" in two places where it occurs, the expression "or the general body, as the case may be," shall be inserted; (c) in the Second Proviso, after the expression "the board", the expression "or the general body, as the case may be," shall be inserted. 3. Repeal and saving :- (1) The Tamil Nadu Co-operative Societies (Third Amendment) Ordinance, 2012 (Tamil Nadu Ordinance 14 of 2012) is hereby repealed.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.