Section 118(2) in Insolvency And Bankruptcy Code, 2016
(2)Where a repayment plan comes to an end prematurely under this section, the resolution professional shall submit a report to the Adjudicating Authority which shall state-(a)the receipts and payments made in pursuance of the repayment plan;(b)the reasons for premature end of the repayment plan; and(c)the details of the creditors whose claims have not been fully satisfied.
