Section 10 in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
10. Registers and books of account.
(1)Where the books of account of the corporate person are incomplete on the liquidation commencement date, the liquidator shall have them completed and brought upto date, with all convenient speed.(2)The liquidator shall maintain the following registers and books, as may be applicable, in relation to the liquidation of the corporate debtor:(a)Cash Book;(b)Ledger;(c)Bank Ledger;(d)Register of Fixed Assets and Inventories;(e)Securities and Investment Register;(f)Register of Book Debts and Outstanding Debts;(g)Tenants Ledger;(h)Suits Register;(i)Decree Register;(j)Register of Claims and Dividends;(k)Contributories Ledger;(l)Distributions Register;(m)Fee Register;(n)Suspense Register;(o)Documents Register;(p)Books Register;(q)[ Register of unclaimed dividends and undistributed proceeds; and] [Substituted by Notification No. IBBI/2019-20/GN/REG054, dated 15.1.2020 (w.e.f. 31.3.2007).](r)such other books or registers as may be necessary to account for transactions entered into by him in relation to the corporate debtor.(3)The registers and books under sub-regulation (2) may be maintained in the forms indicated in Schedule II, with such modifications as the liquidator may deem fit in the facts and circumstances of the liquidation.(4)The liquidator shall keep receipts for all payments made or expenses incurred by him.
