Section 35(2) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
(2)The information memorandum shall contain the following details of the corporate debtor-(a)[ assets and liabilities with such description, as on the insolvency commencement date, as are generally necessary for ascertaining their values; [Substituted by Notification No. IBBI/2017-18/GN/REG 025, dated 7.2.2018 (w.e.f. 14.6.2017)]Explanation. - 'Description' includes the details such as date of acquisition cost of acquisition, remaining useful life, identification number, depreciation charges, book value and any other relevant details.] [Substituted by Notification No. IBBI/2017-18/GN/REG 025, dated 7.2.2018 (w.e.f. 14.6.2017)](b)the latest annual financial statements;(c)audited financial statements of the corporate debtor for the last two financial years and provisional financial statements for the current financial year made up to a date not earlier than fourteen days from the date of the application;(d)a list of creditors containing the names of creditors, the amounts claimed by them, the amount of their claims admitted and the security interest, if any, in respect of such claims;(e)particulars of a debt due from or to the corporate debtor with respect to related parties;(f)details of guarantees that have been given in relation to the debts of the corporate debtor by other persons, specifying which of the guarantors is a related party;(g)the names and addresses of the members or partners holding at least one per cent stake in the corporate debtor along with the size of stake;(h)details of all material litigation and an ongoing investigation or proceeding initiated by Government and statutory authorities;(i)the number of workers and employees and liabilities of the corporate debtor towards them;(j)[ ***] [Omitted by Notification No. IBBI/2017-18/GN/REG23, dated 31.12.2017 (w.e.f. 14.6.2017)](k)[ ***] [Omitted by Notification No. IBBI/2017-18/GN/REG23, dated 31.12.2017 (w.e.f. 14.6.2017)](l)other information, which the resolution professional deems relevant to the committee.
