Section 8(2) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(2)The existence of debt due to the financial creditor may be proved on the basis of -(a)the records available with an information utility, if any; or(b)other relevant documents, including -(i)a financial contract supported by financial statements as evidence of the debt;(ii)a record evidencing that the amounts committed by the financial creditor to the corporate debtor under a facility has been drawn by the corporate debtor;(iii)financial statements showing that the debt has not been [paid] [Substituted 'repaid' by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).]; or(iv)an order of a court or tribunal that has adjudicated upon the non-payment of a debt, if any.
