Section 7(3) in The Companies (Profits) Surtax Act, 1964
(3)On expiry of the said fourteen days from the date of service of the notice referred to tin sub-section (2), or earlier, if the assessee agrees to the proposed provisional assessment, the [Assessing Officer] [Substituted for the words "Income-tax Officer" by Act 04 of 1988, section 187] may, after taking into account the objections, if any, made under sub-section (2), make a provisional assessment, and shall furnish a copy of the order of the assessment to the assessee :Provided that assent to the amount of the provisional assessment, or failure to make objection to it, shall in no way prejudice the assessee in relation to the regular assessment.
