Section 12(1) in Insolvency And Bankruptcy Board Of India (Bankruptcy Process For Personal Guarantors To Corporate Debtors) Regulations, 2019
(1)The following persons shall extend all assistance and cooperation to the bankruptcy trustee to complete the bankruptcy process-(a)the bankrupt;(b)creditors of the bankrupt;(c)employees and workmen of the bankrupt;(d)partners of the bankrupt;(e)auditors of the bankrupt;(f)professionals appointed by the bankruptcy trustee under these regulations;(g)the resolution professional or the previous bankruptcy trustee of the bankrupt;(h)the interim resolution professional, the resolution professional and the liquidator in respect of the corporate debtor;(i)any person who has possession of any of the properties of the bankrupt; and(j)any other person connected or relevant to the bankruptcy process.
