Section 13(2) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(2)The list of creditors shall be -(a)available for inspection by the persons who submitted proofs of claim;(b)available for inspection by members, partners, directors and guarantors of the corporate debtor;(c)displayed on the website, if any, of the corporate debtor;(d)filed with the Adjudicating Authority; and(e)presented at the first meeting of the committee.
