Section 2(1) in The Companies (Indian Accounting Standards) Rules, 2015
(1)In these rules, unless the context otherwise requires,-(a)"Accounting Standards" means the standards of accounting, or any addendum thereto for companies or class of companies as specified in rule 3;(b)"Act" means the Companies Act, 2013 (18 of 2013);(c)"Annexure" in relation to these rules means the Annexure containing the Indian Accounting Standards (Ind AS) appended to these rules;(d)"entity" means a company as defined in clause (20) of Section 2 of the Act;(e)"financial statements" means financial statements as defined in clause (40) of Section 2 of the Act;(f)"net worth" shall have the meaning assigned to it in clause (57) of Section 2 of the Act.(g)[ "Non-Banking Financial Company" means a Non-Banking Financial Company as defined in clause (f) of section 45-I of the Reserve Bank of India Act, 1934 and includes Housing Finance Companies, Merchant Banking companies, Micro Finance Companies, Mutual Benefit Companies, Venture Capital Fund Companies, Stock Broker or Sub-Broker Companies, Nidhi Companies, Chit Companies, Securitisation and Reconstruction Companies, Mortgage Guarantee Companies, Pension Fund Companies, Asset Management Companies and Core Investment Companies.] [Inserted by Notification No. G.S.R. 365(E), dated 30.3.2016 (w.e.f. 16.2.2015).]
