Intimation of loss
Intimation of loss.
157. When, in the course of the assessment o 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, 73 [sub-section (1) 74 [or sub-section (3)] or section 74 or sub-section (3) of section 74A], the 71 [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, 73 [sub-section (1) 74 [or sub-section (3)] of section 74 or sub-section (3) of section 74A].