Section 12 in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
12. Public announcement by liquidator.
(1)The liquidator shall make a public announcement in Form B of Schedule II within five days from his appointment.(2)[ The public announcement shall-(a)call upon stakeholders to submit their claims or update their claims submitted during the corporate insolvency resolution process, as on the liquidation commencement date; and(b)provide the last date for submission or updation of claims, which shall be thirty days from the liquidation commencement date.](3)The announcement shall be published-(a)in one English and one regional language newspaper with wide circulation at the location of the registered office and principal office, if any, of the corporate debtor and any other location where in the opinion of the liquidator, the corporate debtor conducts material business operations;(b)on the website, if any, of the corporate debtor; and(c)on the website, if any, designated by the Board for this purpose.
