10. JURISDICTION OF ASSESSING OFFICERS AND POWER TO TRANSFER CASES. - (1) The provisions of sections 124 and 127 of the Income-tax Act shall, so far as may be, apply for the purposes of this Act as they apply for the purposes of the Income-tax Act, subject to the modifications specified in sub-section (2).

(2) The modifications referred to in sub-section (1) shall be the following namely :- (a) in section 124 of the Income-tax Act, - (i) in sub-section (3), references to the provisions of the Income-tax Act shall be construed as references to the corresponding provisions of the Gift-tax Act;

(ii) sub-section(5) shall be omitted;

(b) in section 127 of the Income-tax Act, in the Explanation below sub-section (4), references to proceedings under the Income-tax Act shall be construed as including references to proceedings under the Gift-tax Act.