(3)Where, return of income under section 263(1) or (4) or (5) (referred to as earlier return) has been furnished by an assessee and, after taking into account the amounts referred to in sub-section (4) [as increased by the amount of refund, if any, issued in respect of such earlier return], tax is payable on the basis of return to be furnished by such assessee under section 263(6) then—(a)the assessee shall be liable to pay such tax together with interest payable under any provision of this Act for any default or delay in payment of advance tax;(b)such tax, interest and fee shall be payable along with the payment of additional income-tax, as computed as per sub-section (5), as reduced by the amount of interest paid under the provisions of this Act in the earlier return, before furnishing the return; and(c)the return shall be accompanied by proof of payment of such tax, additional income-tax, interest and fee.
