Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 118] [Entire Act] Union of India - Subsection Section 118(e) in The Companies (Indian Accounting Standards) Rules, 2015 (e)a change in the time frame for a performance obligation to be satisfied (ie for the recognition of revenue arising from a contract liability).
