Section 36A(8) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(8)The resolution professional shall conduct due diligence based on the material on record in order to satisfy that the prospective resolution applicant complies with -(a)the provisions of clause (h) of sub-section (2) of section 25;(b)the applicable provisions of section 29A, and(c)other requirements, as specified in the invitation for expression of interest.
