Section 95(4) in Insolvency And Bankruptcy Code, 2016
(4)An application under sub-section (1) shall be accompanied with details and documents relating to-(a)the debts owed by the debtor to the creditor or creditors submitting the application for insolvency resolution process as on the date of application;(b)the failure by the debtor to pay the debt within a period of fourteen days of the service of the notice of demand; and(c)relevant evidence of such default or non-repayment of debt.
