Section 3 in The Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016
3. Definitions.
(1)In these Rules, unless the context otherwise requires,-(a)"Code" means the Insolvency and Bankruptcy Code, 2016 (31 of 2016);(b)"corporate insolvency resolution process" means the insolvency resolution process for corporate persons under Chapter II of Part II of the Code;(c)"credit information company" shall have the meaning as assigned to it under the Credit Information Companies (Regulation) Act, 2005 (30 of 2005);(d)"financial contract" means a contract between a corporate debtor and a financial creditor setting out the terms of the financial debt, including the tenure of the debt, interest payable and date of repayment;(e)"Form" means a Form appended to these rules;(f)"identification number" means the limited liability partnership identification number or the corporate identity number, as the case may be, of the corporate person;(g)"Schedule" means the Schedule appended to these rules.(2)All the words and expressions used herein and not defined shall have the meanings respectively assigned to them under the Code.
