Section 130(2) in Insolvency And Bankruptcy Code, 2016
(2)The public notice under clause (b) of sub-section (1) shall include the last date up to which the claims shall be submitted and such other matters and details as may be prescribed and shall be-(a)published in leading newspapers, one in English and another in vernacular having sufficient circulation where the bankrupt resides;(b)affixed on the premises of the Adjudicating Authority; and(c)placed on the website of the Adjudicating Authority.
