Section 9(2) in Tamil Nadu Agricultural Service Co-Operative Societies (Appointment of Special Officers) Act, 1986
(2)Notwithstanding such repeal, anything done or any action taken under the Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Ordinance, 1985 (Tamil Nadu Ordinance 6 of 1985), as amended by the Tamil Nadu Agricultural Service Co-operative Societies (Appointment of Special Officers) Amendment Ordinance, 1985 (Tamil Nadu Ordinance 15 of 1985), shall be deemed to have been done or taken under this Act.
