(5)For the purposes of sub-sections (1) to (4),—(a)"an incorrect claim apparent from any information in the return" shall mean a claim, on the basis of an entry, in the return,—(i)of an item, which is inconsistent with another entry of the same or some other item in such return; or(ii)in respect of which the information required to be furnished under this Act to substantiate such entry has not been so furnished; or(iii)in respect of a deduction, where such deduction exceeds specified statutory limit which may have been expressed as monetary amount or percentage or ratio or fraction;(b)"the acknowledgement of the return" shall be deemed to be the intimation in a case where no sum is payable by, or refundable to, the assessee under sub-section (1)(c), and where no adjustment has been made under sub-section (1)(a).
