Section 25A(4) in Insolvency And Bankruptcy Code, 2016
(4)The authorised representative shall file with the committee of creditors any instructions received by way of physical or electronic means, from the financial creditor he represents, for voting in accordance therewith, to ensure that the appropriate voting instructions of the financial creditor he represents is correctly recorded by the interim resolution professional or resolution professional, as the case may be.Explanation. - For the purposes of this section, the "electronic means" shall be such as may be specified.]
