(2)[ If the notice of demand issued under section 156 in pursuance of an order of an Assessing Officer under sub-section (3) or sub-section (4) of section 210 is served after any of the due dates specified in sub-section (1), the appropriate part or, as the case may be, the whole of the amount of the advance tax specified in such notice shall be payable on or before each of such of those dates as fall after the date of service of the notice of demand.] [Substituted by Act 4 of 1988, Section 80, for Section 211 (w.e.f. 1.4.1988).]
