Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 23 in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016 23. Substantiation of claims. - The liquidator may call for such other evidence or clarification as he deems fit from a claimant for substantiating the whole or part of its claim.
