(4)No interest shall be payable under sub-section (1) or (3) in respect of shortfall in the payment of tax due on returned income, where,––(a)the shortfall is on account of underestimation of, or failure to estimate the following income:––(i)capital gains;(ii)income as per section 2(49)(n);(iii)income under the head profits and gains of business or profession accruing or arising for the first time;(iv)dividend income; and(b)the assessee has paid in full, the tax payable on the said income had such income been part of total income, in any of the remaining instalments of advance tax, if any, or by the 31st day of March of the tax year.
