Section 2(b) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
(b)"bankruptcy process costs" shall mean -(i)the fees payable to the bankruptcy trustee;(ii)payments and expenses referred to in sub-regulation (1) of regulation 5, sub-regulation (4) of regulation 6, sub-clause (ii) of clause (c) and clause (f) of sub-regulation (3) of regulation 10, sub-regulation (3) of regulation 28, and sub-regulation (3) of regulation 31;(iii)such other costs and expenses directly relatable to the bankruptcy process, to the extent approved or ratified by the committee;
