Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(b) in The Companies (Indian Accounting Standards) Rules, 2015

(b)an explanation of when the entity expects to recognise as revenue the amount disclosed in accordance with paragraph 120(a), which the entity shall disclose in either of the following ways:
(i)on a quantitative basis using the time bands that would be most appropriate for the duration of the remaining performance obligations; or
(ii)by using qualitative information.