Section 36(3) in Insolvency And Bankruptcy Code, 2016
(3)Subject to sub-section (4), the liquidation estate shall comprise all liquidation estate assets which shall include the following:-(a)any assets over which the corporate debtor has ownership rights, including all rights and interests therein as evidenced in the balance sheet of the corporate debtor or an information utility or records in the registry or any depository recording securities of the corporate debtor or by any other means as may be specified by the Board, including shares held in any subsidiary of the corporate debtor;(b)assets that may or may not be in possession of the corporate debtor including but not limited to encumbered assets;(c)tangible assets, whether movable or immovable;(d)intangible assets including but not limited to intellectual property, securities (including shares held in a subsidiary of the corporate debtor) and financial instruments, insurance policies, contractual rights;(e)assets subject to the determination of ownership by the court or authority;(f)any assets or their value recovered through proceedings for avoidance of transactions in accordance with this Chapter;(g)any asset of the corporate debtor in respect of which a secured creditor has relinquished security interest;(h)any other property belonging to or vested in the corporate debtor at the insolvency commencement date; and(i)all proceeds of liquidation as and when they are realised.
