Section 57 in The Companies (Indian Accounting Standards) Rules, 2015
57. At the end of each subsequent reporting period, the acquirer shall measure an indemnification asset that was recognized at the acquisition date on the same basis as the indemnified liability or asset, subject to any contractual limitations on its amount and, for an indemnification asset that is not subsequently measured at its fair value, management's assessment of the collectibility of the indemnification asset. The acquirer shall de-recognise the indemnification asset only when it collects the asset, sells it or otherwise loses the right to it.
