(5)Where any proceeding has been taken against any person under sub-section (1), any statement made or account or other document produced by such person before any income-tax authority specified in section 236(a) to (k) shall not be inadmissible as evidence for the purpose of such proceedings merely on the ground that—(a)such statement was made or such account or document was produced in the belief that the penalty imposable would be reduced or waived, under section 469; or(b)the offence for which such proceeding was taken would be compounded.
