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[Cites 0, Cited by 0] [Section 19D] [Entire Act]

Union of India - Subsection

Section 19D(a) in The Companies (Indian Accounting Standards) Rules, 2015

(a)the nature and extent of any significant restrictions (e.g. resulting from borrowing arrangements, regulatory requirements or contractual arrangements) on the ability of an unconsolidated subsidiary to transfer funds to the investment entity in the form of cash dividends or to repay loans or advances made to the unconsolidated subsidiary by the investment entity; and