Section 9 in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
9. Early completion of administration.
- At the time of the preparation of the preliminary report or any time thereafter, if it appears to the bankruptcy trustee that -(a)the realisable assets of the bankrupt are insufficient to cover the costs of bankruptcy process; and(b)the affairs of the bankrupt do not require further investigation, he may apply to the Adjudicating Authority for an early discharge order.
