Section 16(2) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(2)A person shall prove its claim for debt or dues to him, including interest, if any, as on the liquidation commencement date.] [Substituted by Notification No. IBBI/2019-20/GN/REG047, dated 25.7.2019 (w.e.f. 15.12.2016).]
