Section 12(2) in The Compulsory Deposit Scheme (Income Tax Payers) Act, 1974
(2)Where an order referred to in sub- section (1) is made by an Inspecting Assistant Commissioner in exercise of the powers or functions conferred on or assigned to him under section 125 or section 125A of the Income- tax Act, the provisions of that sub- section shall have effect as if for the words" Appellate Assistant Commissioner", the words and brackets" Commissioner (Appeals)" were substituted."]12 (1) Where any order imposing a penalty under section 10 made by the Income- tax Officer before the date on which the Finance (No. 2) Act, 1980 received the assent of the President (such order being hereafter in this section referred to as pre- amendment penalty order) has not been made the subject matter any subsequent proceeding by way of appeal or revision under this Act, then, the depositor aggrieved by such order may, if the considers that no such penalty would have been levied if the amendments made to section 10 by the Finance (No. 2) Act, 1980 had been in force on the date of passing of such order, make an application to the Income- tax Officer for a special review.
