Section 37(2)(b) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

(b)shall present an Annual Status Report(s) indicating progress in liquidation, including -

(i)settlement of list of stakeholders,

(ii)details of any assets that remains to be sold and realized,

(iii)distribution made to the stakeholders, and

(iv)distribution of unsold assets made to the stakeholders;

(v)developments in any material litigation, by or against the corporate person; and

(vi)filing of, and developments in applications for avoidance of transactions in accordance with Chapter III of Part II of the Code.

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