Section 34 in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
34. Distribution of dividend.
(1)Subject to the provisions of sections 174 and 178, the bankruptcy trustee shall not commence distribution of dividend unless a preliminary report is filed with the Adjudicating Authority.(2)The bankruptcy process cost shall be deducted before any dividend is distributed under this regulation.
