Section 169(3) in The Gujarat Co-Operative Societies Act, 1961
(3)Any reference to the said Act 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 the corresponding officer, authority 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.
