For section 151 of the Income-tax Act, the following section shall be substituted, namely:-Sanction for issue of notice.“151. Specified authority for the purposes of section 148 and section 148A shall be,—(i)Principal Commissioner or Principal Director or Commissioner or Director, if three years or less than three years have elapsed from the end of the relevant assessment year;(ii)Principal Chief Commissioner or Principal Director General or where there is no Principal Chief Commissioner or Principal Director General, Chief Commissioner or Director General, if more than three years have elapsed from the end of the relevant assessment year.”.
