Section 9(1) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(1)The liquidator may make an application to the Adjudicating Authority for a direction that a person who-(a)is or has been an officer, auditor, employee, promoter or partner of the corporate debtor;(b)was the interim resolution professional, resolution professional or the previous liquidator of the corporate debtor; or(c)has possession of any of the properties of the corporate debtor; shall cooperate with him in the collection of information necessary for the conduct of the liquidation.
