Section 17(2) in Insolvency And Bankruptcy Code, 2016
(2)The interim resolution professional vested with the management of the corporate debtor shall-(a)act and execute in the name and on behalf of the corporate debtor all deeds, receipts, and other documents, if any;(b)take such actions, in the manner and subject to such restrictions, as may be specified by the Board;(c)have the authority to access the electronic records of corporate debtor from information utility having financial information of the corporate debtor;(d)have the authority to access the books of account, records and other relevant documents of corporate debtor available with government authorities, statutory auditors, accountants and such other persons as [may be specified; and] [Substituted 'may be specified' by Act No. 26 of 2018, dated 17.8.2018.](e)[ be responsible for complying with the requirements under any law for the time being in force on behalf of the corporate debtor.] [Inserted by Act No. 26 of 2018, dated 17.8.2018.]
