Section 34(2) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(2)The asset memorandum shall provide the following details in respect of the assets which are intended to be realized by way of sale-(a)value of the asset, valued in accordance with Regulation 35;(b)[ value of the assets or business(s) under clauses (b) to (f) of regulation 32, valued in accordance with regulation 35, if intended to be sold under those clauses;] [Substituted by Notification No. IBBI/2018-19/GN/REG037, dated 22.10.2018 (w.e.f. 15.12.2016).](c)intended manner of sale in accordance with Regulation 32, and reasons for the same;(d)the intended mode of sale and reasons for the same in accordance with Regulation 33;(e)expected amount of realization from sale; and(f)any other information that may be relevant for the sale of the asset.
