Section 2(1)(e) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

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Union of India - Subsection

Section 2(1)(e) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016

(e)"identification number" means the Limited Liability Partnership Identification Number or the Corporate Identity Number, as the case may be;

(ea)[ "liquidation cost" under clause (16) of section 5 means- [Substituted by Notification No. IBBI/2019-20/GN/REG047, dated 25.7.2019 (w.e.f. 15.12.2016).]

(i)fee payable to the liquidator under regulation 4;

(ii)remuneration payable by the liquidator under sub-regulation (1) of regulation 7;

(iii)costs incurred by the liquidator under sub-regulation (2) of regulation 24;

(iv)costs incurred by the liquidator for preserving and protecting the assets, properties, effects and actionable claims, including secured assets, of the corporate debtor;

(v)costs incurred by the liquidator in carrying on the business of the corporate debtor as a going concern;

(vi)interest on interim finance for a period of twelve months or for the period from the liquidation commencement date till repayment of interim finance, whichever is lower;

(vii)the amount repayable to contributories under sub-regulation (3) of regulation 2A;

(viii)any other cost incurred by the liquidator which is essential for completing the liquidation process:

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Union of India - Subsection

Section 2(1)(e) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016