Section 85 in Tamil Nadu Electricity Regulatory Commission (Licensing) Regulations, 2005
85. Repeal and saving. - (1) The Arbitration (Protocol and Convention) Act, 1937, the Arbitration Act, 1940, and the Foreign Awards (Recognition and Enforcement) Act, 1%1 are hereby repealed.
(2)Notwithstanding such repeal,-(a)the provisions of the said enactments shall apply in relation to arbitral proceedings which commenced before this Act came into force unless otherwise agreed by the parties by this Act shall apply in relation to arbitral proceedings which commenced on or after this Act comes into force;(b)all rules made and notifications published, under the said enactments shall, to the extent to which they are not repugnant to this Act be deemed respectively to have been made or issue under this Act.
