Section 30(3) in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
(3)The list of stakeholders, as modified from time to time, shall be(a)available for inspection by the persons who submitted proofs of claim;(b)available for inspection by members, partners, directors and guarantors of the corporate person;(c)displayed on the website, if any,of the corporate person;(d)displayed on the website, if any, designated by the Board for this purpose.
