Section 40(2) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
(2)Where the liquidator is of the opinion that the corporate person will not be able to pay its debts in full from the proceeds of assets to be sold in the liquidation, he shall make an application to the Adjudicating Authority to suspend the process of liquidation and pass any such orders as it deems fit.
