Section 156 — Notice of demand.

Notice of demand.—When any tax, interest, penalty, fine or any other sum1*** is payable in consequence of any order passed under this Act, the 2[Assessing Officer] shall serve upon the assessee a notice of demand in the prescribed formspecifying the sum so payable: 3[Provided that where any sum is determined to be payable by the assessee or4[the deductor or the collector under sub-section (1) of section 143 or sub-section (1) of section 200A or sub-section (1) of section 206CB], the intimation under those sub-sections shall be deemed to be a notice of demand for the purposes of this section.]

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