Section 124(3) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(3)Any reference to the enactment repealed as aforesaid or to any provision thereof or to any officer, authority or person entrusted with any functions thereunder, in any law for the time being in force or any instrument or document, shall be construed, where necessary, as a reference to the corresponding provision of this Act or to the corresponding officer, authority or person functioning under this Act, and the corresponding officer/authority or person, as the case may be, shall have under such law, instrument or document.
