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 64O] [Entire Act] Union of India - Subsection Section 64O(l) in The Companies (Indian Accounting Standards) Rules, 2015 (l)for transactions that are recognized separately from the acquisition of assets and assumption of liabilities in the business combination in accordance with paragraph 51:
