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] [Entire Act]

Union of India - Section

Section 85 in The Companies (Accounting Standards) Rules, 2006

85. If items of property, plant and equipment are stated at revalued amounts, the following should be disclosed:

(a)the effective date of the revaluation;
(b)whether an independent valuer was involved;
(c)the methods and significant assumptions applied in estimating fair values of the items;
(d)the extent to which fair values of the items were determined directly by reference to observable prices in an active market or recent market transactions on arm's length terms or were estimated using other valuation techniques; and
(e)the revaluation surplus, indicating the change for the period and any restrictions on the distribution of the balance to shareholders.