Section 40 in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
40. Liquidator to realize uncalled capital or unpaid capital contribution.
(1)The liquidator shall realize any amount due from any contributory to the corporate debtor.(2)Notwithstanding any charge or encumbrance on the uncalled capital of the corporate debtor, the liquidator shall be entitled to call and realize the uncalled capital of the corporate debtor and to collect the arrears, if any, due on calls made prior to the liquidation, by providing a notice to the contributory to make the payments within fifteen days from the receipt of the notice, but shall hold all moneys so realized subject to the rights, if any, of the holder of any such charge or encumbrance.(3)No distribution shall be made to a contributory, unless he makes his contribution to the uncalled or unpaid capital as required in the constitutional documents of the corporate debtor.Explanation. - For the purpose of this chapter and Schedule I, 'assets' include an asset, all assets, a set of assets or parcel of assets, [business] [Inserted by Notification No. IBBI/2018-19/GN/REG037, dated 22.10.2018 (w.e.f. 15.12.2016).] as the case may be, which are being sold.
