Section 17 in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
17. Claims by financial creditors.
(1)A person claiming to be a financial creditor of the corporate person shall submit proof of claim to the liquidator in electronic means in Form C of Schedule I.(2)The existence of debt due to the financial creditor may be proved on the basis of(a)the records available in an information utility; or(b)other relevant documents which adequately establish the debt, including any or all of the following(i)a financial contract supported by financial statements as evidence of the debt;(ii)a record evidencing that the amounts committed by the financial creditor to the corporate person under a facility has been drawn by the corporate person;(iii)financial statements showing that the debt has not been repaid; and(iv)an order of a court or tribunal that has adjudicated upon the non-payment of a debt, if any.
