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Union of India - Section

Section 43B in The Companies (Indian Accounting Standards) Rules, 2015

43B. The entity receiving the goods or services shall measure the goods or services received as an equity-settled share-based payment transaction when:

(a)the awards granted are its own equity instruments, or
(b)the entity has no obligation to settle the share-based payment transaction.
The entity shall subsequently remeasure such an equity-settled share-based payment transaction only for changes in non-market vesting conditions in accordance with paragraphs 19-21. In all other circumstances, the entity receiving the goods or services shall measure the goods or services received as a cash-settled share-based payment transaction.