(3)The income accruing or arising to, or received by, the securitisation trust during a tax year, if not paid or credited to the person referred to in sub-section (1), shall be deemed to have been credited to the account of the said person––(a)on the last day of the tax year; and(b)in the same proportion in which such person would have been entitled to receive the income had it been paid in the tax year.
