Section 14(3) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
(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 person and any other location where in the opinion of the liquidator, the corporate person conducts material business operations;(b)on the website, if any,of the corporate person; and(c)on the website, if any, designated by the Board for this purpose.
