Section 31(a) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(a)amounts due to suppliers of essential goods and services under Regulation 32;(aa)[ fee payable to authorised representative under [sub-regulation (8)] [Inserted by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).] of regulation 16A;(ab)out of pocket expenses of authorised representative for discharge of his functions under [section 25A] [Substituted 'section 25' by Notification No. IBBI/2019-20/GN/REG048, dated 25.7.2019 (w.e.f 30.11.2016).];]
