- Any notice, summons, assessment order, demand notice, order of attachment or any other order passed under this Act, which purports to be made in pursuance of any provision of this Act or the rules, shall not be deemed to be void or voidable and shall not be quashed for want of the prescribed form, or be affected by reason of a mistake defect or omission therein, if the same is in substance and effect in conformity with or according, to the intent and meaning of the Act and the rules.
