Section 13 in Insolvency and Bankruptcy Board of India (Insolvency Professional Agencies) Regulations, 2016
13. Please provide any other information to demonstrate that the persons holding more [than 5%] [Substituted 'than 10%' by Notification No. IBBI/2018-19/GN/REG33, dated 11.10.2018.] of the share capital of the company, and the promoters of the company are fit and proper persons.
