Section 47(2) in Insolvency And Bankruptcy Code, 2016
(2)Where the Adjudicating Authority, after examination of the application made under sub-section (1), is satisfied that-(a)undervalued transactions had occurred; and(b)liquidator or the resolution professional, as the case may be, after having sufficient information or opportunity to avail information of such transactions did not report such transaction to the Adjudicating Authority,it shall pass an order-(a)restoring the position as it existed before such transactions and reversing the effects thereof in the manner as laid down in section 45 and section 48;(b)requiring the Board to initiate disciplinary proceedings against the liquidator or the resolution professional as the case may be.
