Section 124(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)The Delhi Agricultural Marketing (Regulation) Act, 1976 (87 of 1976) (hereinafter referred to as the said Act) is hereby repealed :Provided that such repeal shall not affect the previous operation of the enactment aforesaid and anything done or any action taken (including any appointment, delegation or declaration made, notification, order, rule, regulation, direction or notice issued, bye-law framed, marketing committee established, licences granted, fees levied and collected, instruments executed, any fund established or constituted) by or under the provisions of the said Act and shall in so far it is not inconsistent with the provisions of this Act, be deemed to have been done or taken under the corresponding provisions of this Act, shall continue in force unless and until superseded by anything done or any action taken under this Act.
