(1C)The additional amount of income-tax payable in respect of the income disclosed in the application relating to the previous year referred to in sub-section (1B) shall be,—(a)in a case referred to in clause (i) of that sub-section, the amount of tax calculated under that clause;(b)in a case referred to in clause (ii) of that sub-section, the amount of tax calculated under that clause as reduced by the amount of tax calculated on the total income returned for that year;(c)[***].
