Section 20 in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
20. Proving security interest.
- The existence of a security interest may be proved by a secured creditor on the basis of -(a)the records available in an information utility;(b)certificate of registration of charge issued by the Registrar of Companies;(c)proof of registration of charge with the Central Registry of Securitisation Asset Reconstruction and Security Interest of India; or(d)other relevant documents which adequately establish the security interest.
