Section 31(5) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(5)The list of stakeholders, as modified from time to time, shall be-(a)available for inspection by the persons who submitted proofs of claim;(b)available for inspection by members, partners, directors and guarantors of the corporate debtor;(c)displayed on the website, if any, of the corporate debtor.
