Section 120 in The Companies (Indian Accounting Standards) Rules, 2015
120. An entity shall disclose the following information about its remaining performance obligations:
(a)the aggregate amount of the transaction price allocated to the performance obligations that are unsatisfied (or partially unsatisfied) as of the end of the reporting period; and(b)an explanation of when the entity expects to recognise as revenue the amount disclosed in accordance with paragraph 120(a), which the entity shall disclose in either of the following ways:(i)on a quantitative basis using the time bands that would be most appropriate for the duration of the remaining performance obligations; or(ii)by using qualitative information.
