Section 34(2) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
(2)After the receipt of resolution plans in accordance with the Code and these regulations the resolution professional shall provide the fair value and the liquidation value to every member of the committee in electronic form, on receiving and undertaking from the member to the effect that such member shall maintain confidentially of the fair value and the liquidation value and shall not use such values to cause an undue gain or undue loss to itself or any other person and comply with the requirements under sub-section (2) of the section 29.The resolution professional and registered valuer shall maintain the confidentiality of the fair value and the liquidation value.]
