(1)No notice under section 280 shall be issued for the relevant tax year,—(a)if four years and three months have elapsed from the end of the relevant tax year, unless the case falls under clause (b);(b)if four years and three months, but not more than six years and three months, have elapsed from the end of the relevant tax year, unless the Assessing Officer has in his possession books of account or other documents or evidence related to any asset or expenditure or transaction or entry which shows that the income chargeable to tax, which has escaped assessment, amounts to or is likely to amount to fifty lakh rupees or more.
