Section 54K(7) in Insolvency And Bankruptcy Code, 2016
(7)The resolution professional shall provide to the resolution applicants, -(a)the basis for evaluation of resolution plans for the purposes of sub-section (9), as approved by the committee of creditors subject to such conditions as may be specified; and(b)the relevant information referred to in section 29, which shall, mutatis mutandis apply, to the proceedings under this Chapter, in such manner as may be specified.
