Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 148] [Entire Act] Union of India - Subsection Section 148(c) in The Companies (Indian Accounting Standards) Rules, 2015 (c)a description of any agreed allocation of a deficit or surplus on:(i)wind-up of the plan; or(ii)the entity's withdrawal from the plan.
