Section 21(3) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(3)[ The notice of the meeting shall contain the following -(i)a list of the matters to be discussed at the meeting;(ii)a list of the issues to be voted upon at the meeting; and(iii)copies of all documents relevant to the matters to be discussed and the issues to be voted upon at the meeting.]
