(3)after section 17C the following section shall be inserted, namely:-"17D. Fast Track method of completion of Assessment. - (1) Notwithstanding anything contained in any other law for the time being in force or in any other provisions of this Act assessments pending under the Act as on the 1st day of April, 2007 may, subject to the provisions of sub-section (2), be completed under the fast track method.
