Section 36B(1) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(1)The resolution professional shall issue the information memorandum, evaluation matrix and a request for resolution plans, within five days of the date of issue of the provisional list under sub-regulation (10) of regulation 36A to -(a)every prospective resolution applicant in the provisional list; and(b)every prospective resolution applicant who has contested the decision of the resolution professional against its non-inclusion in the provisional list.
