Section 42E in The Companies (Indian Accounting Standards) Rules, 2015
42E. To meet the objectives set out in paragraph 42B(b), when an entity derecognizes transferred financial assets in their entirety (see paragraph 3.2.6(a) and (c)(i) of Ind AS 109) but has continuing involvement in them, the entity shall disclose, as a minimum, for each type of continuing involvement at each reporting date:
(a)the carrying amount of the assets and liabilities that are recognized in the entity's balance sheet and represent the entity's continuing involvement in the derecognized financial assets, and the line items in which the carrying amount of those assets and liabilities are recognized.(b)the fair value of the assets and liabilities that represent the entity's continuing involvement in the derecognized financial assets.(c)the amount that best represents the entity's maximum exposure to loss from its continuing involvement in the derecognized financial assets, and information showing how the maximum exposure to loss is determined.(d)the undiscounted cash outflows that would or may be required to repurchase derecognized financial assets (e.g. the strike price in an option agreement) or other amounts payable to the transferee in respect of the transferred assets. If the cash outflow is variable then the amount disclosed should be based on the conditions that exist at each reporting date.(e)a maturity analysis of the undiscounted cash outflows that would or may be required to repurchase the derecognized financial assets or other amounts payable to the transferee in respect of the transferred assets, showing the remaining contractual maturities of the entity's continuing involvement.(f)qualitative information that explains and supports the quantitative disclosures required in (a)-(e).
