(2)Till the date specified in the notification under sub-section (1), [the Appellate Board constituted under the Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995)] [Substituted by M.P. Act No. 12 of 2006.] shall act as Appellate Board for the purpose of this Act and on the date aforementioned all proceedings pending before [the Appellate Board constituted under the Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995)] [Substituted by M.P. Act No. 12 of 2006.], shall stand transferred to the Appellate Board constituted under sub-section (1).
