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[Cites 0, Cited by 0] [Section 42D] [Entire Act]

Union of India - Subsection

Section 42D(d) in The Companies (Indian Accounting Standards) Rules, 2015

(d)when the counter-party (counter-parties) to the associated liabilities has (have) recourse only to the transferred assets, a schedule that sets out the fair value of the transferred assets, the fair value of the associated liabilities and the net position (the difference between the fair value of the transferred assets and the associated liabilities).