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[Cites 0, Cited by 0] [Section 35K] [Entire Act]

Union of India - Subsection

Section 35K(a) in The Companies (Indian Accounting Standards) Rules, 2015

(a)the amount that best represents its maximum exposure to credit risk at the end of the reporting period without taking account of any collateral held or other credit enhancements (e.g. netting agreements that do not qualify for offset in accordance with Ind AS 32).