Section 21 in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
21. Production of bills of exchange and promissory notes.
- Where a person seeks to prove a debt in respect of a bill of exchange, promissory note or other negotiable instrument or security of a like nature for which the corporate person is liable, such bill of exchange, note, instrument or security, as the case may be, shall be produced before the liquidator before the claim is admitted.
