Section 7(1) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(1)A person claiming to be an operational creditor, other than workman or employee of the corporate debtor, shall [submit claim with proof] [Substituted 'submit proof of claim' by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).] to the interim resolution professional in person, by post or by electronic means in Form B of the Schedule:Provided that such person may submit supplementary documents or clarifications in support of the claim before the constitution of the committee.
