(iii)in Part IV, in Rule 8,-(A) for sub- rules (1) and (2), the following sub- rules shall be substituted, namely:-" (1) Where the assessee has, in the previous year relevant to the assessment year commencing on the 1st day of April, 1996 , any agricultural income and the net result of the computation of the agricultural income of the assessee for any one or more of the previous years relevant to the assessment years commencing on the 1st day of April, 1988 or the 1st day of April, 1989 or the 1st day of April, 1990 or the 1st day of April, 1991 or the 1st day of April, 1992 or the 1st day of
