(2)The total undisclosed income relating to the block period shall be charged to tax, at the rate specified in section 113, as income of the block period irrespective of the previous year or years to which such income relates and irrespective of the fact whether regular assessment for any one or more of the relevant assessment years is pending or not.[Explanation. - For the removal of doubts, it is hereby declared that-(a)the assessment made under this Chapter shall be in addition to the regular assessment in respect of each previous year included in the block period;(b)the total undisclosed income relating to the block period shall not include the income assessed in any regular assessment as income of such block period;(c)the income assessed in this Chapter shall not be included in the regular assessment of any previous year included in the block period. ]
