Section 86(7) in Insolvency And Bankruptcy Code, 2016
(7)On the basis of the examination under sub-section (5) or sub-section (6), the resolution professional shall-(a)prepare an amended list of qualifying debts for the purpose of the discharge order;(b)make an application to the Adjudicating Authority for directions under section 90; or(c)take such other steps as he considers necessary in relation to the debtor.
