Section 32(4) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
(4)The amount of expenses ratified by the committee shall be treated as fast track process costs.Explanation. - For the purposes of this Regulation, "expenses" means the fee to be paid to the interim resolution professional and other expenses, including the cost of engaging professional advisors, to be incurred by the interim resolution professional.
