(6)Where the provisions of sub-section (1) are applicable, any notice issued by the [Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).] under [clause (i) of sub-section (1) of section 142 or section 148 in respect of any tax chargeable under any other provision of this Act may, notwithstanding anything contained in clause (i) of sub-section (1) of section 142] [ Substituted by Act 4 of 1988, Section 126, for " as a return under sub-Section (2) of section 139" (w.e.f. 1.4.1989).] or section 148, as the case may be, required the furnishing of the return by such individual within such period, not being less than seven days, as the [Assessing Officer] [ Substituted by Act 4 of 1988, Section 2, for " Income-tax Officer" (w.e.f. 1.4.1988).] may think proper.[JA.-Association of persons or body of individuals or artificial, juridical person formed for a particular event or purpose
