Section 38(3) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(3)[ A resolution plan shall demonstrate that -(a)it addresses the cause of default;(b)it is feasible and viable;(c)it has provisions for its effective implementation;(d)it has provisions for approvals required and the timeline for the same; and(e)the resolution applicant has the capability to implement the resolution plan.]
