Section 101 in The Companies (Indian Accounting Standards) Rules, 2015
101. An entity shall recognise an impairment loss in profit or loss to the extent that the carrying amount of an asset recognised in accordance with paragraph 91 or 95 exceeds:
(a)the remaining amount of consideration that the entity expects to receive in exchange for the goods or services to which the asset relates; less(b)the costs that relate directly to providing those goods or services and that have not been recognised as expenses (see paragraph 97).
