Section 8(1) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(1)A person claiming to be a [financial creditor, other than a financial creditor belonging to a class of creditors, shall submit claim with proof] [Substituted 'financial creditor of the corporate debtor shall submit proof of claim' by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).] to the interim resolution professional in electronic form in Form C of the Schedule:Provided that such person may submit supplementary documents or clarifications in support of the claim before the constitution of the committee.
