Section 10(3) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(3)The liquidator shall serve a notice to persons interested in the onerous property or contract at least seven days before making an application for disclaimer to the Adjudicating Authority:Explanation. - A person is interested in the onerous property or contract if he-(a)is entitled to the benefit or subject to the burden of the contract ; or(b)claims an interest in a disclaimed property or is under a liability not discharged in respect of a disclaimed property.
