Section 45(3) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(3)[ The liquidator shall submit an application along with the final report and the compliance certificate in form H to theAdjudicating Authority for -(a)closure of the liquidation process of the corporate debtor where the corporate debtor is sold as a going concern; or(b)for the dissolution of the corporate debtor, in cases not covered under clause (a).]
