Section 21 in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
21. Proving security interest.
- The existence of a security interest may be proved by a secured creditor on the basis of-(a)the records available in an information utility, if any;(b)certificate of registration of charge issued by the Registrar of Companies; or(c)proof of registration of charge with the Central Registry of Securitisation Asset Reconstruction and Security Interest of India.
