Section 14(5) in The Voluntary Disclosure Of Income And Wealth Act, 1976
(5)The immunity provided under sub-section (1) shall not be available to the declarant unless the tax chargeable in respect of the income of the previous year or years for which the declaration has been made is paid by the declarant in accordance with the provisions of section 5.Explanation. [For the purposes of this sub-section and sub-section (5A),] [Substituted by Act 29 of 1977, s.38 (w.e.f. 1-4-1976) ] tax chargeable in respect of the income of any previous year for which the declaration is made shall be,-(a)where the declarant has not furnished a return in respect of the total income of that year and no assessment has, been made in respect of the total income of that year, the tax payable on the income declared under sub-section (1) for that year as if such income were the total income;-(b)where the declarant has furnished a return in respect of the total income of that year and no assessment has been made in pursuance of such return, the tax payable on the aggregate of the total income returned and the income declared under sub-section (1) for that year as if such aggregate were the total income, as reduced by the tax payable on the basis of the total income returned;(c)where an assessment in respect of the total income of that year has been made, the tax payable on the aggregate of the total income as assessed and the income declared under sub-section (1) for that year as if such aggregate were the total income, as reduced by the tax payable on the basis of the total income as assessed.
