Section 158 — Intimation of assessment of firm.

Intimation of assessment of firm.—7[Whenever, in respect of the assessment year commencing on the 1st day of April, 1992, or any earlier assessment year, a registered firm is assessed], or an unregistered firm is assessed under the provisions of clause (b) of section 183, the 2[Assessing 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. 8[CHAPTER XIVA SPECIAL PROVISION FOR AVOIDING REPETITIVE APPEALS

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