The Income-Tax Act, 1961

156. 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.]

1. The brackets, words, figures and letter "(including annuity deposit referred to in Chapter XXII-A)" omitted by Act 13 of 1966, s. 32 and The Third Schedule (w.e.f. 1-4-1967).

2. Subs. by Act 4 of 1988, s. 2, for "Income-tax Officer" (w.e.f. 1-4-1988).

3. Subs. by Act 23 of 2012, s. 71, for the proviso (w.e.f. 1-7-2012).

4. Subs. by Act 20 of 2015, s. 39, for "by the deductor under sub-section (1) of section 143 or sub-section (1) of section 200A" (w.e.f. 1-6-2015).

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