Section 69(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(3)The provision of sub-section (2) shall so far as may be, apply where the trader or commission agent being a firm or association of persons is dissolved to where the trader or commission agent being a Hindu Undivided Family has effected partition respecting the business carried on by it and accordingly reference in that sub-section to "discontinuance" shall be construed as reference to "dissolution" or "partition" as the case may be.
