Income Tax Department

Ministry of Finance, Government of India

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Section 158

Intimation of assessment of firm

Section

Section Number

158

Chapter

CHAPTER XIV - PROCEDURE FOR ASSESSMENT

Act

Income-tax Act, 1961

Year

1978

Intimation of assessment of firm

Intimation of assessment of firm

Intimation of assessment of firm.

158. Whenever a registered firm is assessed, or an unregistered firm is assessed under the provisions of clause (b) of section 183, the Income-tax Officer shall notify to the firm by an order in writing the amount of its total income assessed and the apportionment thereof between the several partners.

 

 

[As amended by the Finance Act, 1978]

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