- In section 86 of the 1994, (1 of 1994) Act, in sub-section (1), -(a)for the words "Any assessee", the words "Save as otherwise provided herein, an assessee" shall be substituted;(b)the following provisos shall be inserted, namely: -"Provided that where an order, relating to a service which is exported, has been passed under section 85 and the matter relates to grant of rebate of service tax on input services, or rebate of duty paid on inputs, used in providing such service, such order shall be dealt with in accordance with the provisions of section 35EE of the Central Excise Act, 1944,(1 of 1994):Provided further that all appeals filed before the Appellate Tribunal in respect of matters covered under the first proviso, after the coming into force of the Finance Act, 2012, (23 of 2012) and pending before it up to the date on which the Finance Bill, 2015 receives the assent of the President, shall be transferred and dealt with in accordance with the provisions of section 35EE of the Central Excise Act, 1944 (1 of 1944).".
