(1)On and from the date of commencement of this Code, the cases pending immediately before such commencement-(a)in the Labour Court and the Tribunal constituted under the Industrial Disputes Act, 1947(14 of 1947), shall be transferred to the Tribunal having corresponding jurisdiction under this Code;(b)in the National Tribunal constituted under the Industrial Disputes Act, 1947(14 of 1947) shall be transferred to the National Industrial Tribunal having corresponding jurisdiction under this Code.(2)The cases transferred under sub-section (1) to the Tribunal or the National Industrial Tribunal shall be dealt with de novo or from the stage at which they were pending before such transfer, as it may deem fit.
