(2)[ Where, before the date of ] [ Inserted by Act 4 of 1988, Section 94 (w.e.f. 1.4.1989).][determination of total income under sub-section (1) of section 143 or] [ Inserted by Act 3 of 1989, Section 39 (w.e.f. 1.4.1989).][completion of a regular assessment, tax is paid by the assessee under section 140-A or otherwise-(i)interest shall be calculated in accordance with the foregoing provisions of this section up to the date on which the tax is so paid, and reduced by the interest, if any, paid under section 140-A towards the interest chargeable under this section;(ii)thereafter, interest shall be calculated at the rate aforesaid on the amount by which the tax so paid together with the advance tax paid falls short of the assessed tax.
