Section 38(1A) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(1A)[ A resolution plan shall include a statement as to how it has dealt with the interests of all stakeholders, including financial creditors and operational creditors, of the corporate debtor.] [Inserted by Notification No. IBBI/2017-18/GN/REG018, dated 5.10.2017, (w.e.f. 31.11.2016).]
