(2)Nothing contained in sub-section (1) shall apply if the assessee,-(i)in the course of the search, in a statement under sub-section (4) of section 132, admits the undisclosed income and specifies the manner in which such income has been derived;(ii)substantiates the manner in which the undisclosed income was derived; and(iii)pays the tax, together with interest, if any, in respect of the undisclosed income.
