(2)The modifications referred to in sub-section (1) shall be the following, namely:¬-(a)in section 124 of the Income-tax Act,-(i)in sub-section (3), references to the provisions of the Income-tax Act shall be construed as references to the corresponding provisions of the Wealth-tax Act;(ii)sub-section (5) shall be omitted:(b)in section 127 of the Income-tax Act, in the Explanation below sub¬section ][(4)] [ Substituted by Act 3 of 1989, Section 63, for " (5)" (w.e.f. 1.4.1988).][, references to proceedings under the Income-tax Act shall be construed as including references to proceedings under the Wealth-tax Act.] [Substituted by Act 4 of 1988, Section 131, for Section 11 (w.e.f. 1.4.1988). ][* * *] [ Sections 10-A, 11-A, 11-AA, 11-B and 12 omitted by Act 4 of 1988, Section 132 (w.e.f. 1.4.1988).][12-A. Appointment of Valuation Officers.-(1) The Centeral Government may appoint as many Valuation Officers as it thinks fit.
