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] [Entire Act] Union of India - Section Section 109AA in The Companies (Indian Accounting Standards) Rules, 2015 109AA. An entity shall present separately the amount of excise duty included in the revenue recognised in the statement of profit and loss. Disclosure
