Section 35M in The Companies (Indian Accounting Standards) Rules, 2015
35M. To enable users of financial statements to assess an entity's credit risk exposure and understand its significant credit risk concentrations, an entity shall disclose, by credit risk rating grades, the gross carrying amount of financial assets and the exposure to credit risk on loan commitments and financial guarantee contracts. This information shall be provided separately for financial instruments:
(a)for which the loss allowance is measured at an amount equal to 12-month expected credit losses;(b)for which the loss allowance is measured at an amount equal to lifetime expected credit losses and that are:(i)financial instruments for which credit risk has increased significantly since initial recognition but that are not credit-impaired financial assets;(ii)financial assets that are credit-impaired at the reporting date (but that are not purchased or originated credit-impaired); and(iii)trade receivables, contract assets or lease receivables for which the loss allowances are measured in accordance with paragraph 5.5.15 of Ind AS 109.(c)that are purchased or originated credit-impaired financial assets.
