Section 48A in The Companies (Indian Accounting Standards) Rules, 2015
48A. Paragraphs 23-24, 26, 28 and 32 are amended, and paragraphs 25, 27, 33 and 40-48A have been added to allow the option of recording of non-monetary government grants at nominal value and presentation of government grants related to assets by deducting the same from the carrying amount of the asset. An entity shall apply these amendments for the annual periods beginning on or after April 1, 2018.] [Inserted by Notification no. G.S.R. 903(E), dated 20.9.2018 (w.e.f. 16.2.2013).]
Appendix AGovernment Assistance-No Specific Relation to Operating ActivitiesThis appendix is an integral part of the Ind AS.Issue
