Section 2(3) in The Anti-Corruption Laws (Amendment) Act, 1967
(3)For the removal of doubt it is hereby provided that any court—(i)before which an appeal or application for revision against any judgment, order or sentence passed or made in any trial to which sub-section (1) applies is pending immediately before the commencement of this Act, or(ii)before which an appeal or application for revision against any judgment, order or sentence passed or made before the commencement of this Act in any such trial, is filed after such commencement,shall remand the case for trial in conformity with the provisions of this section.
