Section 10(3) in Insolvency And Bankruptcy Code, 2016
(3)[ The corporate applicant shall, along with the application, furnish-(a)the information relating to its books of account and such other documents for such period as may be specified;(b)the information relating to the resolution professional proposed to be appointed as an interim resolution professional; and(c)the special resolution passed by shareholders of the corporate debtor or the resolution passed by at least three-fourth of the total number of partners of the corporate debtor, as the case may be, approving filing of the application.]
