Report No. 12
164. 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 onward and set off under the provisions of sections 73(2), 74(2) or 75(2) [24(2) (2B)], the Income-tax Officer shall notify to the assessee by an order in writing the amount of the loss as computed by him for the purposes of sections 73(2), 74(2) or 75(2) [24(2), (2B)].
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