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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(a) in The Companies (Indian Accounting Standards) Rules, 2015

(a)reconciliations of its equity reported in accordance with previous GAAP to its equity in accordance with Ind ASs for both of the following dates:
(i)the date of transition to Ind ASs; and
(ii)the end of the latest period presented in the entity's most recent annual financial statements in accordance with previous GAAP.