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Union of India - Section

Section 35 in THE TRIBUNALS REFORMS ACT, 2021

35. Repeal and saving.

(1)The Tribunals Reforms (Rationalisation and Conditions of Service) Ordinance, 2021 is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the 1970. Cinematograph Act, 1952, the Copyright Act, 1957, the Customs Act, 1962, the PatentsAct, the Airports Authority of India Act, 1994, the Trade MarksAct, 1999, the Geographical Indications of Goods (Registration and Protection)Act, 1999, the Protection of Plant Varieties and Farmers' Rights Act, 2001 and the Control of National Highways (Land and Traffic) Act, 2002, as amended by the said Ordinance, shall be deemed to have been done or taken under the corresponding provisions of those Acts, as amended by this Act.THE FIRST SCHEDULE[See section 2(e)]
Sl. No. Tribunal/Appellate Tribunal/Board/Authority Acts
1. Industrial Tribunal constituted by the Central Government The Industrial Disputes Act, 1947 (14 of 1947)
2. Income-tax Appellate Tribunal The Income-tax Act, 1961 (43 of 1961)
3. Customs, Excise and Service Tax Appellate Tribunal The Customs Act, 1962 (52 of 1962)
4. Appellate Tribunal The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 (13 of 1976)
5. Central Administrative Tribunal The Administrative Tribunals Act, 1985 (13 of 1985)
6. State Administrative Tribunals The Administrative Tribunals Act, 1985 (13 of 1985)
7. Railway Claims Tribunal The Railway Claims Tribunal Act, 1987 (54 of 1987)
8. Securities Appellate Tribunal The Securities and Exchange Board of India Act, 1992 (15 of 1992)
9. Debts Recovery Tribunal The Recovery of Debts and Bankruptcy Act, 1993 (51 of 1993)
10. Debts Recovery Appellate Tribunal The Recovery of Debts and Bankruptcy Act, 1993 (51 of 1993)
11. Telecom Disputes Settlement and Appellate Tribunal The Telecom Regulatory Authority of India
12. National Company Law Appellate Tribunal The Companies Act, 2013 (18 of 2013
13. National Consumer Disputes Redressal Commission The Consumer Protection Act, 2019
14. Appellate Tribunal for Electricity The Electricity Act, 2003 (36 of 2003
15. Armed Forces Tribunal The Armed Forces Act, 2007 (55 of 2007)
16. National Green Tribunal The National Green Tribunal Act, 2010 (19 of 2010).
THE SECOND SCHEDULE(See section 33)