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Union of India - Section

Section 165 in The Companies (Indian Accounting Standards) Rules, 2015

165. An entity shall recognise a liability and expense for termination benefits at the earlier of the following dates:

(a)when the entity can no longer withdraw the offer of those benefits; and
(b)when the entity recognises costs for a restructuring that is within the scope of Ind AS 37 and involves the payment of termination benefits.