Section 12(2) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(2)[ The public announcement shall-(a)call upon stakeholders to submit their claims or update their claims submitted during the corporate insolvency resolution process, as on the liquidation commencement date; and(b)provide the last date for submission or updation of claims, which shall be thirty days from the liquidation commencement date.]
