Section 99(2) in Insolvency And Bankruptcy Code, 2016
(2)Where the application has been filed under section 95, the resolution professional may require the debtor to prove repayment of the debt claimed as unpaid by the creditor by furnishing-(a)evidence of electronic transfer of the unpaid amount from the bank account of the debtor;(b)evidence of encashment of a cheque issued by the debtor; or(c)a signed acknowledgment by the creditor accepting receipt of dues.
