Section 18(f) in Insolvency And Bankruptcy Code, 2016
(f)take control and custody of any asset over which the corporate debtor has ownership rights as recorded in the balance sheet of the corporate debtor, or with information utility or the depository of securities or any other registry that records the ownership of assets including-(i)assets over which the corporate debtor has ownership rights which may be located in a foreign country;(ii)assets that may or may not be in possession of the corporate debtor;(iii)tangible assets, whether movable or immovable;(iv)intangible assets including intellectual property;(v)securities including shares held in any subsidiary of the corporate debtor, financial instruments, insurance policies;(vi)assets subject to the determination of ownership by a court or authority;
