Section 31A(8) in Insolvency and Bankruptcy Board of India (Liquidation Process) Regulations, 2016
(8)The liquidator shall place the recommendation of committee of creditors made under sub-regulation (1) of regulation 39C of the Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016, before the consultation committee for its information.
