(3)On expiry of one month from the date of service of the notice referred to in sub- section (2), or earlier if the assessee agrees to the proposed assessment, the Income- tax Officer 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 assessment to the assessee: Provided that assent to the amount of the assessment, or failure to make objection to it, shall in no way prejudice the assessee in relation to the regular assessment.
