Section 42D in The Companies (Indian Accounting Standards) Rules, 2015
42D. An entity may have transferred financial assets in such a way that part or all of the transferred financial assets do not qualify for derecognition. To meet the objectives set out in paragraph 42B(a), the entity shall disclose at each reporting date for each class of transferred financial assets that are not derecognized in their entirety:
(a)the nature of the transferred assets.(b)the nature of the risks and rewards of ownership to which the entity is exposed.(c)a description of the nature of the relationship between the transferred assets and the associated liabilities, including restrictions arising from the transfer on the reporting entity's use of the transferred assets.(d)when the counter-party (counter-parties) to the associated liabilities has (have) recourse only to the transferred assets, a schedule that sets out the fair value of the transferred assets, the fair value of the associated liabilities and the net position (the difference between the fair value of the transferred assets and the associated liabilities).(e)when the entity continues to recognise all of the transferred assets, the carrying amounts of the transferred assets and the associated liabilities.(f)when the entity continues to recognise the assets to the extent of its continuing involvement (see paragraphs 3.2.6(c)(ii) and 3.2.16 of Ind AS 109), the total carrying amount of the original assets before the transfer, the carrying amount of the assets that the entity continues to recognise, and the carrying amount of the associated liabilities.Transferred financial assets that are derecognized in their entirety
