Section 6(3) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(3)The applicant shall bear the expenses of the public announcement which may be reimbursed by the committee to the extent it ratifies them.[***] [Omitted 'Clarification - The expenses on the public announcement shall not form part of insolvency resolution process costs' by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).]
