Section 36A(2) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(2)The resolution professional shall publish Form G -(i)in one English and one regional language newspaper with wide circulation at the location of the registered office and principal office, if any, of the corporate debtor and any other location where in the opinion of the resolution professional, the corporate debtor conducts material business operations;(ii)on the website, if any, of the corporate debtor;(iii)on the website, if any, designated by the Board for the purpose; and(iv)in any other manner as may be decided by the committee.
