Section 64(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(3)Any reference to any enactment repealed as aforesaid or to any provisions thereof or to any officer, authority or person entrusted with any functions there under, in any law for the time being in force or in any instrument or document, shall be construed, where necessary, as a reference to this Act or its relevant provisions or person functioning under this Act, and the corresponding officer, authority or person as the case may be, shall have and exercise the functions under such law, instrument or document.
