Expenditure-Tax Act, 1987

13. Time limit for completion of assessment and reassessment

(1) No order of assessment shall be made under section 9 or section 10 at any time after the expiration of a period of four years from the end of the assessment year in which the chargeable expenditure was first assessable, or one year from the date of the filing of the return or revised return under section 8, whichever is later.

(2) No order of assessment or reassessment shall be made under section 11,-

(a) where the assessment or reassessment is to be made in a case falling within clause (a) of section 11 for which a notice has been served upon. the assessee, at any time after the expiration of a period of four years from the end of the assessment year in which the said notice was served;

(b) where the assessment or reassessment is to be made in a case falling within clause (b) of section 11, for which a notice has been served, after the expiration of a period of-

(i) four years from the end of the assessment year in which the chargeable expenditure was first assessable, or

(ii) one year from the date of service of such notice, whichever is later.

(3) Notwithstanding anything contained in sub-sections (1) and (2), an order of fresh assessment in pursuance of an order passed under section 21, section 22 or section 23, setting aside or canceling an assessment, may be made at any time before the expiry of four years from the end of the financial year in which the order under section 21 is passed by ²²[the Commissioner, or the order is received by the Chief Commissioner or Commissioner, as the case may be, under section 22 or section 23].

(4) The provisions of sub-sections (1) and (2) shall not apply to the assessment or reassessment made in consequence of, or to give effect to, any finding or direction contained in an order under section 21, section 22, section 23 or any order of a High Court or Supreme Court in a proceeding by way of reference or appeal under this Act or any order of any court in a proceeding otherwise than by way of an appeal or reference under this Act and such assessment or reassessment may, subject to the provisions of sub-section (3), be completed at any time.

Explanation.- In computing the period of limitation for the purposes of this section, the period during which the assessment proceeding is stayed by an order or injunction of any court shall be excluded.

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