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Union of India - Section

Section 55 in The Companies (Indian Accounting Standards) Rules, 2015

55. A reacquired right recognized as an intangible asset shall be amortised over the remaining contractual period of the contract in which the right was granted. An acquirer that subsequently sells a reacquired right to a third party shall include the carrying amount of the intangible asset in determining the gain or loss on the sale.

Contingent liabilities