Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 101] [Entire Act] Union of India - Subsection Section 101(a) in The Companies (Indian Accounting Standards) Rules, 2015 (a)the remaining amount of consideration that the entity expects to receive in exchange for the goods or services to which the asset relates; less
