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[Cites 0, Cited by 0] [Section 64O] [Entire Act]

Union of India - Subsection

Section 64O(f) in The Companies (Indian Accounting Standards) Rules, 2015

(f)Linkage to the valuation - If the initial consideration transferred at the acquisition date is based on the low end of a range established in the valuation of the acquiree and the contingent formula relates to that valuation approach, that fact may suggest that the contingent payments are additional consideration. Alternatively, if the contingent payment formula is consistent with prior profit-sharing arrangements, that fact may suggest that the substance of the arrangement is to provide remuneration.