Section 10(3)(b) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019

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(b)a statement indicating the progress in the bankruptcy process containing-

(i)distribution of dividend and interim dividend;

(ii)any material change in the expected realisation for any asset and basis for such change;

(iii)any material change in the value of assets or liabilities of the bankrupt and basis for such change;

(iv)any material change on estimated cost of bankruptcy process and basis for such change;

(v)distribution of unsold property made to the creditors;

(vi)details of any property that remains to be realised;

(vii)list of creditors; and

(viii)any other relevant information.

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