Section 12(3) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(3)Where the creditor in sub-regulation (2) is [a financial creditor under regulation 8] [Substituted 'a financial creditor' by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).], it shall be included in the committee from the date of admission of such claim:Provided that such inclusion shall not affect the validity of any decision taken by the committee prior to such inclusion.
