Section 121 in The Companies (Indian Accounting Standards) Rules, 2015
121. As a practical expedient, an entity need not disclose the information in paragraph 120 for a performance obligation if either of the following conditions is met:
(a)the performance obligation is part of a contract that has an original expected duration of one year or less; or(b)the entity recognises revenue from the satisfaction of the performance obligation in accordance with paragraph B16.
