(5)In case any deduction has been claimed and granted in respect of an expenditure referred to in sub-section (1) (Table: Sl. No. 3) in a tax year and subsequently there is failure on part of the assessee to comply with any of the provisions of this section, then,—(a)the deduction shall be deemed to have been wrongly allowed;(b)the Assessing Officer may, irrespective of any other provisions of this Act, recompute the total income of the assessee for the said tax year by making necessary rectification;(c)the provisions of section 287 shall, so far as may be, apply; and(d)the period of four years specified in section 287(8) shall be counted from the end of the tax year in which such failure takes place.
