(4)Where a regular assessment under sub-section (3) of this section or section 144 is made,—(a)any tax or interest paid by the assessee under sub-section (1) shall be deemed to have been paid towards such regular assessment ;(b)if no refund is due on regular assessment or the amount refunded under sub-section (1) exceeds the amount refundable on regular assessment, the whole or the excess amount so refunded shall be deemed to be tax payable by the assessee and the provisions of this Act shall apply accordingly.
