Section 3(3) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
(3)Subject to approval of the creditors under sub-regulation (1), the liquidation proceedings in respect of a corporate person shall be deemed to have commenced from the date of passing of the resolution under sub-clause (c)of sub-regulation (1):Explanation. - For the purposes of sub-regulations (1) to (3), corporate person means a corporate person other than a company.
