Section 130(1) in Insolvency And Bankruptcy Code, 2016
(1)The Adjudicating Authority shall-(a)send notices within ten days of the bankruptcy commencement date, to the creditors mentioned in-(i)the statement of affairs submitted by the bankrupt under section 129; or(ii)the application for bankruptcy submitted by the bankrupt under section 122.(b)issue a public notice inviting claims from creditors.
