Issue of notice where income has escaped assessment
57 [Issue of notice where income has escaped assessment.
58 148. 59[(1)] Before making the assessment, reassessment or recomputation under section 147, the Assessing Officer shall serve 60 on the assessee a notice requiring him to furnish within such period, 61[* * *] as may be specified in the notice, a return of his income or the income of any other person in respect of which he is assessable under this Act during the previous year corresponding to the relevant assessment year, in the prescribed form and verified in the prescribed manner and setting forth such other particulars as may be pres-cribed; and the provisions of this Act shall, so far as may be 62, apply accordingly as if such return were a return required to be furnished under section 139.]
63 [(2) The Assessing Officer shall, before issuing any notice under this section, record his reasons for doing so.]