Section 38(1B) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(1B)[ A resolution plan shall include a statement giving details if the resolution applicant or any of its related parties has failed to implement or contributed to the failure of implementation of any other resolution plan approved by the Adjudicating Authority at any time in the past.] [Inserted by Notification No. IBBI/2019-20/GN/REG040, dated 24.1.2019 (w.e.f. 30.11.2016).]
