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] [Section 35G] [Entire Act]

Union of India - Subsection

Section 35G(a) in The Companies (Indian Accounting Standards) Rules, 2015

(a)the basis of inputs and assumptions and the estimation techniques used to:
(i)measure the 12-month and lifetime expected credit losses;
(ii)determine whether the credit risk of financial instruments have increased significantly since initial recognition; and
(iii)determine whether a financial asset is a credit-impaired financial asset.