Section 9A in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
9A. [ Claims by other creditors. [Inserted by Notification No. IBBI/2017-18/GN/REG013, dated 16.8.2017, (w.e.f. 30.11.2016).]
(1)A person claiming to be a creditor, other than those covered under regulations 7, 8, or 9, shall submit [its claim with proof] to the interim resolution professional or resolution professional in person, by post or by electronic means in Form F of the Schedule.(2)The existence of the claim of the creditor referred to in sub-section (1) may be proved on the basis of -(a)the records available in an information utility, if any, or(b)other relevant documents sufficient to establish the claim, including any or all of the following:-(i)documentary evidence demanding satisfaction of the claim;(ii)bank statements of the creditor showing non-satisfaction of claim;(iii)an order of court or tribunal that has adjudicated upon non-satisfaction of claim, if any.]
