(3)[* * *] [ Sub-Sections (2) and (3) omitted by Act 32 of 2003, Section 76 (w.e.f. 1.6.2003).][Explanation. - For the purposes of this section, where any income is credited to any account, whether called "Suspense Account" or by any other name, in the books of account of the person liable to pay such income, such crediting shall be deemed to be credit of such income to the account of the payee and the provisions of this section shall apply accordingly.] [Inserted by Act 49 of 1991, Section 55 (w.e.f. 1.10.1991).]
