(5)The amount referred to in sub-section (4) shall be deemed to be amount of income under-reported for the preceding year in the following order—(a)the preceding year immediately before the year in which the receipt, deposit or investment appears, being the first preceding year; and(b)where the amount added or deducted in the first preceding year is not sufficient to cover the receipt, deposit or investment, the year immediately preceding the first preceding year and so on.
