Section 34 in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
34. [ Fair value and Liquidation value. [Substituted by Notification No. IBBI/2017-18/GN/REG 025, dated 7.2.2018 (w.e.f. 14.6.2017)]
(1)The registered valuer appointed under regulation 26 shall submit to the resolution professional an estimate of the fair value and of the liquidation value computed in accordance with internationally accepted valuation standards, after physical verification of the inventory and fixed assets of the corporate debtor.(2)After the receipt of resolution plans in accordance with the Code and these regulations the resolution professional shall provide the fair value and the liquidation value to every member of the committee in electronic form, on receiving and undertaking from the member to the effect that such member shall maintain confidentially of the fair value and the liquidation value and shall not use such values to cause an undue gain or undue loss to itself or any other person and comply with the requirements under sub-section (2) of the section 29.The resolution professional and registered valuer shall maintain the confidentiality of the fair value and the liquidation value.]
