Section 117 in The Companies (Accounting Standards) Rules, 2006
117. An enterprise should offset an asset relating to one plan against a liability relating to another plan when, and only when, the enterprise:
(a)has a legally enforceable right to use a surplus in one plan to settle obligations under the other plan; and(b)intends either to settle the obligations on a net basis, or to realise the surplus in one plan and settle its obligation under the other plan simultaneously.Financial Components of Post-employment Benefit Costs
