Section 16A(5) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(5)The interim resolution professional or the resolution professional, as the case may be, shall provide an updated list of creditors in each class to the respective authorised representative as and when the list is updated.Clarification: The authorised representative shall have no role in receipt or verification of claims of creditors of the class he represents.
