(6)[ Where any amount, standing to the credit of the assessee in the deposit account, released during any previous year by the Development Bank for being utilised by the assessee for the purposes specified in the scheme or at the closure of the account,] [Inserted by Act 23 of 1986, Section 8 (w.e.f. 1.4.1987).][in circumstances other than the circumstances specified in clauses (b), (c) and (e) of sub-section (5-A)] [ Inserted by Act 13 of 1989, Section 7 (w.e.f. 1.4.1991).] [is not utilised in accordance with, and within the time specified in, the scheme] [ Substituted by Act 11 of 1987, Section 7, for certain words (w.r.e.f. 1.4.1987).][, either wholly or in part, ] [Inserted by Act 23 of 1986, Section 8 (w.e.f. 1.4.1987).][* * *] [ Certain words omitted by Act 11 of 1987, Section 7 (w.r.e.f. 1.4.1987).][the whole of such amount or, as the case may be, part thereof which is not so utilised shall be deemed to be the profits and gains of business or profession of that previous year and shall accordingly be chargeable to income-tax as the income of that previous year.
