Section 9(3) in Insolvency And Bankruptcy Code, 2016
(3)The operational creditor shall, along with the application furnish-(a)a copy of the invoice demanding payment or demand notice delivered by the operational creditor to the corporate debtor;(b)an affidavit to the effect that there is no notice given by the corporate debtor relating to a dispute of the unpaid operational debt;(c)a copy of the certificate from the financial institutions maintaining accounts of the operational creditor confirming that there is no payment of an unpaid operational debt [by the corporate debtor, if available;] [Substituted 'by the corporate debtor; and' by Act No. 26 of 2018, dated 17.8.2018.](d)[ a copy of any record with information utility confirming that there is no payment of an unpaid operational debt by the corporate debtor, if available; and [Substituted by Act No. 26 of 2018, dated 17.8.2018.](e)any other proof confirming that there is no payment of an unpaid operational debt by the corporate debtor or such other information, as may be prescribed.]
