Section 122A in The Companies (Indian Accounting Standards) Rules, 2015
122A. An entity shall determine current service cost using actuarial assumptions determined at the start of the annual reporting period. However, if an entity remeasures the net defined benefit liability (asset) in accordance with paragraph 99, it shall determine current service cost for the remainder of the annual reporting period after the plan amendment, curtailment or settlement using the actuarial assumptions used to remeasure the net defined benefit liability (asset) in accordance with paragraph 99(b).] [Inserted by Notification No. G.S.R. 274(E), dated 30.3.2019 (w.e.f. 16.2.2015).][Substituted by Notification No. G.S.R. 274(E), dated 30.3.2019 (w.e.f. 16.2.2015).]
Net interest on the net defined benefit liability (asset)[123 An entity shall determine net interest on the net defined benefit liability (asset) by multiplying the net defined benefit liability (asset) by the discount rate specified in paragraph 83.] [Substituted by Notification No. G.S.R. 274(E), dated 30.3.2019 (w.e.f. 16.2.2015).][123A To determine net interest in accordance with paragraph 123, an entity shall use the net defined benefit liability (asset) and the discount rate determined at the start of the annual reporting period. However, if an entity remeasures the net defined benefit liability (asset) in accordance with paragraph 99, the entity shall determine net interest for the remainder of the annual reporting period after the plan amendment, curtailment or settlement using:(a)the net defined benefit liability (asset) determined in accordance with paragraph 99(b); and(b)the discount rate used to remeasure the net defined benefit liability (asset) in accordance with paragraph 99(b).In applying paragraph 123A, the entity shall also take into account any changes in the net defined benefit liability (asset) during the period resulting from contributions or benefit payments.] [Inserted by Notification No. G.S.R. 274(E), dated 30.3.2019 (w.e.f. 16.2.2015).]
