Section 112(2) in Insolvency And Bankruptcy Code, 2016
(2)The report under sub-section (1) shall contain-(a)whether the repayment plan was approved or rejected and if approved, the list the modifications, if any;(b)the resolutions which were proposed at the meeting and the decision on such resolutions;(c)list of the creditors who were present or represented at the meeting, and the voting records of each creditor for all meetings of the creditors; and(d)such other information as the resolution professional thinks appropriate to make known to the Adjudicating Authority.
