Section 85E in The Companies (Indian Accounting Standards) Rules, 2015
85E. As a consequence of issuance of Ind AS 115, Revenue from Contracts with Customers, paragraphs 3(b), 9, 67and 70 are amended. An entity shall apply those amendments when it applies Ind AS 115.
[85F Ind AS 116, amended the scope of Ind AS 40 by defining investment property to include both owned investment property and property held by a lessee as a right-of-use asset. Ind AS 116 amended paragraphs 5, 7, 8, 9, 16, 20, 56, 67, 69 and 74, added paragraphs 19A, 29A, 40A and 84B and its related heading and deleted paragraphs 3, 25 and 26. An entity shall apply those amendments when it applies Ind AS 116.] [Substituted by Notification No. G.S.R. 273(E), dated 30.3.2019 (w.e.f. 16.2.2015).]* Refer Appendix 1
