The Income-Tax Act, 1961

157. Intimation of loss.-

When, in the course of the assessment of the total income of any assessee, it is established that a loss has taken place which the assessee is entitled to have carried forward and set off under the provisions of sub-section (1) of section 72, sub-section (2) of section 73, ⁵[ ⁶[sub-section (1) or sub-section (3) of section 74] or sub-section (3) of section 74A], the ²[Assessing Officer] shall notify to the assessee by an order in writing the amount of the loss as computed by him for the purposes of sub-section (1) of section 72, sub-section (2) of section 73, ⁵[⁶[sub-section (1) or sub-section (3) of section 74] or sub-section (3) of section 74A].

5. Subs. by Act 20 of 1974, s. 13, for "or sub-section (1) of section 74" (w.e.f. 1-4-1975).

6. Subs. by Act 11 of 1987, s. 74, for "sub-section (1) of section 74" (w.e.f. 1-4-1988).

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