Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 13] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(43) in The Companies Act, 2013

(43)“free reserves” means such reserves which, as per the latest audited balance sheet of a company, are available for distribution as dividend:Provided that—
(i)any amount representing unrealised gains, notional gains or revaluation of assets, whether shown as a reserve or otherwise, or
(ii)any change in carrying amount of an asset or of a liability recognised in equity, including surplus in profit and loss account on measurement of the asset or the liability at fair value,
shall not be treated as free reserves;