Section 130 in Insolvency And Bankruptcy Code, 2016
130. Public notice inviting claims from creditors.
(1)The Adjudicating Authority shall-(a)send notices within ten days of the bankruptcy commencement date, to the creditors mentioned in-(i)the statement of affairs submitted by the bankrupt under section 129; or(ii)the application for bankruptcy submitted by the bankrupt under section 122.(b)issue a public notice inviting claims from creditors.(2)The public notice under clause (b) of sub-section (1) shall include the last date up to which the claims shall be submitted and such other matters and details as may be prescribed and shall be-(a)published in leading newspapers, one in English and another in vernacular having sufficient circulation where the bankrupt resides;(b)affixed on the premises of the Adjudicating Authority; and(c)placed on the website of the Adjudicating Authority.(3)The notice to the creditors referred to under clause (a) of sub-section (1) shall include such matters and details as may be prescribed.
