Section 3(i) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
(i)"resolution process costs" shall mean-(i)fees payable to the resolution professional;(ii)expenses incurred on and by the resolution professional for carrying out the resolution process, including the fee of professionals engaged, if any;(iii)finances raised for the resolution process, and costs incurred in raising such finances; and(iv)such other costs directly relatable to the resolution process, to the extent approved or ratified by the creditors;
