- In section 12AA of the Income-tax Act, with effect from the 1st day of June, 1999,-(a)in sub-section (1), the words "Chief Commissioner or" shall be omitted;(b)after sub-section (1), the following sub-section shall be inserted, namely:-"(1A) All applications, pending before the Chief Commissioner on which no order has been passed under clause (b) of sub-section (1) before the 1st day of June, 1999, shall stand transferred on that day to the Commissioner and the Commissioner may proceed with such applications under that sub-section from the stage at which they were on that day.".
