(2)No order of assessment or reassessment shall be made under section 11,-(a)where the assessment or reassessment is to be made in a case falling within clause (a) of section 11 for which a notice has been served upon the assessee, at any time after the expiration of a period of four years from the end of the assessment year in which the said notice was served;(b)where the assessment or reassessment is to be made in a case falling within clause (b) of section 11, for which a notice has been served, after the expiration of a period of-(i)four years from the end of the assessment year in which the chargeable expenditure was first assessable, or(ii)one year from the date of service of such notice,whichever is later.
