Issue of notice where income has escaped assessment
Issue of notice where income has escaped assessment
148. (1) Before making the assessment, reassessment or recomputation under section 147 the Income-tax Officer shall serve on the assessee a notice containing all or any of the requirements which may be included in a notice under sub-section (2) of section 139 ; and the provisions of this Act shall, so far as may be, apply accordingly as if the notice were a notice issued under that sub-section.
(2) The Income-tax Officer shall, before issuing any notice under this section, record his reasons for doing so.
[As amended by Finance Act, 1967]