(3)Where, as a ] [Inserted by Act 4 of 1988, Section 98 (w.e.f. 1.4.1989).] [result of an order under sub-section (3) of section 115-WE or section 115-WF or section 115-WG or] [ Substituted by Act 18 of 2005, Section 56, for " result of an order under" (w.e.f. 1.4.2006).][sub-section (3) of section 143 or section 144 or] [ Inserted by Act 3 of 1989, Section 41 (w.e.f. 1.4.1989).] [section 147 or section 154 or section 155 or section 250 or section 254 or section 260 or section 262 or section 263 or section 264 or an order of the Settlement Commission under sub-section (4) of section 245-D, the amount on which interest was payable under sub-section (1) has been increased or reduced, as the case may be, the interest shall be increased or reduced accordingly, and in a case where the interest is reduced, the Assessing Officer shall serve on the assessee a notice of demand in the prescribed form specifying the amount of the excess interest paid and requiring him to pay such amount; and such notice of demand shall be deemed to be a notice under section 156 and the provisions of this Act shall apply accordingly.
