(1)This Act may be called the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Chit Funds Act, 1961.(2)It extends to the whole of the [State of Tamil Nadu] [This expression was substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].(3)It shall come into [force] [Came into force in the City of Madras on the 1st August 1965 and in all other areas on the 1st December 1969.] on such date as the Government may, be notification, appoint, and different dates may be appointed for different areas and for different provisions of this Act.
