(4)For the purposes of the time-limit under sections 149, 153, 153-B, 154, 155, 158-BE and 231 and for the purposes of payment of interest under section 243 or 244 or, as the case may be, section 244-A, for making the assessment or reassessment under sub-section (2), the period commencing on and from the date of the application to the Settlement Commission under section 245-C and ending with "specified date" referred to in sub-section (1) shall be excluded; and where the assessee is a firm, for the purposes of the time-limit for cancellation of registration of the firm under sub-section (1) of section 186, the period aforesaid shall, likewise, be excluded.
