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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

Union of India - Subsection

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

(a)for trade receivables, contract assets and lease receivables, paragraph 35J applies to those trade receivables, contract assets or lease receivables on which lifetime expected credit losses are recognized in accordance with paragraph 5.5.15 of Ind AS 109, if those financial assets are modified while more than 30 days past due; and