Section 14(2) in The Insolvency and Bankruptcy Board of India (Inspection and Investigation) Regulations, 2017
(2)The Board shall, as soon as after the realization of the amount of disgorgement, invite claims by a public announcement from persons, who have suffered loss on account of the contravention underlying the direction under sub-section (4) of section 220, seeking restitution from the disgorged amount.
