Notice of demand
Notice of demand
156. When any tax, interest, penalty, fine or any other sum 1[***] is payable in consequence of any order passed under this Act, the Income-tax Officer shall serve upon the assessee a notice of demand in the prescribed form specifying the sum so payable.
1. Originally, the words "including annuity deposit referred to in Chapter XXII A" were inserted by s. 36 of the Finance Act, 1964 (Act 5 of 1964) but later on omitted by s. 32 of the Finance Act, 1966, w.e.f. 1-4-1967.
[As amended by the Finance Act, 1966]