(3)[ No order imposing a penalty under sub-section (1) shall be made,¬-(i)by the Income-tax Officer, where the penalty exceeds ten thousand rupees;(ii)by the [Assistant Commissioner or Deputy Commissioner][, where the penalty exceeds twenty thousand rupees. [ Substituted by Act 3 of 1989, Section 68, for sub-Section (3)(w.e.f. 1.4.1989).]except with the prior approval of the ] [ Substituted by Act 3 of 1989, Section 68, for sub-Section (3)(w.e.f. 1.4.1989).][Joint Commissioner.] [ Substituted by Act 21 of 1998, Section 66 (w.e.f. 1.10.1998).][ Substituted by Act 46 of 1986, Section 33, for certain words (w.e.f. 10.9.1986).][* * *] [ Sub-Section (3-A) omitted by Act 3 of 1989, Section 68 (w.e.f. 1.4.1989).]
