Section 52(3) in Insolvency And Bankruptcy Code, 2016
(3)Before any security interest is realised by the secured creditor under this section, the liquidator shall verify such security interest and permit the secured creditor to realise only such security interest, the existence of which may be proved either-(a)by the records of such security interest maintained by an information utility; or(b)by such other means as may be specified by the Board.
