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] [Entire Act] Union of India - Section Section 74 in The Companies (Accounting Standards) Rules, 2006 74. The carrying amount of an item of property, plant and equipment should be derecognised (a)on disposal; or(b)when no future economic benefits are expected from its use or disposal.
