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TAMIL NADU CO-OPERATIVE SOCIETIES (FOURTH AMENDMENT) ACT, 2008

TAMIL NADU CO-OPERATIVE SOCIETIES (FOURTH AMENDMENT) ACT, 2008

T.N. Act No.46/2008



TAMIL NADU CO-OPERATIVE SOCIETIES (FOURTH AMENDMENT) ACT, 2008



(Received the assent of the Governor of Tamil Nadu on November 22, 2008 ? Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.354, page 219, dated November 29, 2008).



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 Fifty-ninth 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 (Fourth Amendment) Act, 2008.



(2) It shall come into force at once.



2. Amendment of Section 89.? In Section 89 of the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983), in the Proviso to sub-section (1), for the expression "seven years and six months", the expression "eight years " shall be substituted.