Notice of demand
Notice of demand
156. When any tax, interest, penalty, fine of any other sum 1[(including annuity deposit referred to in Chapter XXIIA)] 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. Inserted by the Finance Act, 1964, w.e.f. 1-4-1964.
[As amended by Finance Act, 1964]