Section 171(2) in Insolvency And Bankruptcy Code, 2016
(2)The proof of debt shall-(a)require the creditor to give full particulars of debt, including the date on which the debt was contracted and the value at which that person assesses it;(b)require the creditor to give full particulars of the security, including the date on which the security was given and the value at which that person assesses it;(c)be in such form and manner as may be prescribed.
