Section 36 in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
36. Asset sale report.
- On sale of an asset, the liquidator shall prepare an asset sale report in respect of said asset, to be enclosed with the Progress Reports, containing -(a)the realized value;(b)cost of realization, if any;(c)the manner and mode of sale;(d)if the value realized is less than the value in the asset memorandum, the reasons for the same;(e)the person to whom the sale is made; and(f)any other details of the sale.
