Section 14 in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
14. Early dissolution.
- Any time after the preparation of the Preliminary Report, if it appears to the liquidator that-(a)the realizable properties of the corporate debtor are insufficient to cover the cost of the liquidation process; and(b)the affairs of the corporate debtor do not require any further investigation; he may apply to the Adjudicating Authority for early dissolution of the corporate debtor and for necessary directions in respect of such dissolution.
