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[Cites 0, Cited by 0] [Section 80A] [Entire Act]

Union of India - Subsection

Section 80A(b) in The Companies (Indian Accounting Standards) Rules, 2015

(b)an instrument that imposes on the entity an obligation to deliver to another party a pro rata share of the net assets of the entity only on liquidation and is classified as an equity instrument between financial liabilities and equity, it shall disclose the amount reclassified into and out of each category (financial liabilities or equity), and the timing and reason for that reclassification.