Section 24(3) in Insolvency And Bankruptcy Code, 2016
(3)The resolution professional shall give notice of each meeting of the committee of creditors to-(a)members of [committee of creditors, including the authorised representatives referred to in sub-sections (6) and (6A) of section 21 and sub-section (5)] [Substituted 'Committee of creditors' by Act No. 26 of 2018, dated 17.8.2018.];(b)members of the suspended Board of Directors or the partners of the corporate persons, as the case may be;(c)operational creditors or their representatives if the amount of their aggregate dues is not less than ten per cent. of the debt.
