Section 32(a) in The Companies (Amendment) Act, 2017
(a)in sub-section (1),—(i)in clause (a),—(A)for the words "both; or", the word "both:" shall be substituted;(B)the following proviso shall be inserted, namely:-"Provided that in computing profits any amount representing unrealised gains, notional gains or revaluation of assets and any change in carrying amount of an asset or of a liability on measurement of the asset or the liability at fair value shall be excluded; or";(ii)in the second proviso, for the words "transferred by the company to the reserves", the words "transferred by the company to the free reserves" shall be sustituted;
