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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

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

(a)if the entity elects to settle in cash, the cash payment shall be accounted for as the repurchase of an equity interest, i.e. as a deduction from equity, except as noted in (c) below.