Section 23C in The Companies (Indian Accounting Standards) Rules, 2015
23C. In situations in which an entity frequently resets (i.e. discontinues and restarts) hedging relationships because both the hedging instrument and the hedged item frequently change (i.e. the entity uses a dynamic process in which both the exposure and the hedging instruments used to manage that exposure do not remain the same for long-such as in the example in paragraph B6.5.24(b) of Ind AS 109) the entity:
(a)is exempt from providing the disclosures required by paragraphs 23A and 23B.(b)shall disclose:(i)information about what the ultimate risk management strategy is in relation to those hedging relationships;(ii)a description of how it reflects its risk management strategy by using hedge accounting and designating those particular hedging relationships; and(iii)an indication of how frequently the hedging relationships are discontinued and restarted as part of the entity's process in relation to those hedging relationships.
