Section 4 in Insolvency and Bankruptcy (Insolvency and Liquidation Proceedings of Financial Service Providers and Application to Adjudicating Authority) Rules, 2019
4. General modifications.
- For the purposes of these rules, in all the provisions relating to insolvency and liquidation proceedings under the Code,-(i)for the expression "corporate debtor" wherever they occur, shall mean "financial service provider"; and(ii)for the expressions "insolvency professional", "interim resolution professional", "resolution professional" or "liquidator", wherever they occur, shall mean "administrator".
