Section 54A(4) in Insolvency And Bankruptcy Code, 2016
(4)Prior to seeking approval from financial creditors under sub-section (3), the corporate debtor shall provide such financial creditors with -(a)the declaration referred to in clause (f) of sub-section (2);(b)the special resolution or resolution referred to in clause (g) of sub-section (2);(c)a base resolution plan which conforms to the requirements referred to in section 54K, and such other conditions as may be specified; and(d)such other information and documents as may be specified.
