(10)On the day specified in the notice issued under sub-section (8), or as soon afterwards as may be, after hearing such evidence as the assessee may produce and such other evidence as the Assessing Officer may require on specified points, and after taking into account all relevant material which he has gathered, the Assessing Officer, subject to the provisions of sub-sections (11) and (13), shall—(a)by an order in writing, make an assessment of the total income or loss of the assessee; and(b)determine the sum payable by him or refund of any amount due to him on the basis of such assessment.
