Section 35(3) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(3)[ After the receipt of resolution plans in accordance with the Code and these regulation, the resolution professional shall provide the liquidation value to every member of the committee in electronic form, on receiving an undertaking from the member to the effect that such member shall maintain confidentiality of the liquidation value and shall not use such value ti cause an undue gain or undue loss to itself or any other person and comply with the requirements under sub-section (2) of section 29.]]
