Section 21(3) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
(3)The notice of the meeting shall contain an agenda of the meeting with the following-(i)a list of the matters to be discussed at the meeting;(ii)a list of the issues to be voted upon at the meeting; and(iii)copies of all documents relevant to the matters to be discussed and the issues to be voted upon at the meeting; and
