Section 37(4) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(4)If the liquidator does not inform the secured creditor in accordance with sub-regulation (2), or the person does not buy the secured asset in accordance with sub-regulation (2), the secured creditor may realize the secured asset in the manner it deems fit, but at least at the price intimated under sub-regulation (1).
