Section 37(1A) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
(1A)[ A resolution plan shall include a statement as to how it has dealt with the interests of all stakeholders, including financial creditors and operational creditors, of the corporate debtor] [Inserted by Notification No. IBBI/2017-18/GN/REG017, dated 5.10.2017 (w.e.f. 14.6.2017)]
