Section 20(6) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
(6)The list of creditors, as modified from time to time and filed with the Adjudicating Authority, shall be -(a)available for inspection by the persons who submitted claims with proof;(b)available for inspection by partners and guarantors of the bankrupt;(c)displayed on the website, if any, of the bankrupt.
