(7)Where the provisions of sub-section (1) are applicable, any notice issued by the [Assessing Officer ] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).] under [under clause (i) of sub-section (1) of section 142] [ Substituted by Act 4 of 1988, Section 126, for certain words (w.e.f. 1.4.1989).] section 148 in respect of any tax chargeable under any other provisions of this Act may, notwithstanding anything contained in [under clause (i) of sub-section (1) of section 142] [ Substituted by Act 4 of 1988, Section 126, for certain words (w.e.f. 1.4.1989).] section 148, as the case may be, require the furnishing of the return by the person to whom the aforesaid notices are issued within such period, not being less than seven days, as the Assessing Officer may think proper.
