(2)No notice to show cause under section 281 shall be issued for the relevant tax year,—(a)if four years have elapsed from the end of the relevant tax year, unless the case falls under clause (b);(b)if four years, but not more than six years, have elapsed from the end of the relevant tax year, unless the income chargeable to tax which has escaped assessment, as per the information with the Assessing Officer, amounts to or is likely to amount to fifty lakh rupees or more.
