Section 14 in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
14. Public announcement by the liquidator.
(1)The liquidator shall make a public announcement in Form A of Schedule I within five days from his appointment.(2)The public announcement shall -(a)call upon stakeholders to submit their claims as on the liquidation commencement date; and(b)provide the last date for submission of claim, which shall be thirty days from the liquidation commencement date.(3)The announcement shall be published -(a)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 person and any other location where in the opinion of the liquidator, the corporate person conducts material business operations;(b)on the website, if any,of the corporate person; and(c)on the website, if any, designated by the Board for this purpose.
