Section 102 in Insolvency And Bankruptcy Code, 2016
102. Public notice and claims from creditors.
(1)The Adjudicating Authority shall issue a public notice within seven days of passing the order under section 100 inviting claims from all creditors within twenty-one days of such issue.(2)The notice under sub-section (1) shall include-(a)details of the order admitting the application;(b)particulars of the resolution professional with whom the claims are to be registered; and(c)the last date for submission of claims.(3)The notice shall be-(a)published in at least one English and one vernacular newspaper which is in circulation in the state where the debtor resides;(b)affixed in the premises of the Adjudicating Authority; and(c)placed on the website of the Adjudicating Authority.
