(3)[ If any assessee fails to pay the whole or any part of such tax or interest or both in accordance with the provisions of sub-section (1), he shall, without prejudice to any other consequences which he may incur, be deemed to be an assessee in default in respect of the tax or interest or both remaining unpaid, and all the provisions of this Act shall apply accordingly.] [ Substituted by Act 4 of 1988, Section 45, for sub-Section (3) (w.e.f. 1.4.1989).]
