Section 9(2) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(2)Where there are dues to numerous workmen or employees of the corporate debtor, an authorised representative may submit one [claim with proof] [Substituted 'proof of claim' by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).] for all such dues on their behalf in Form E of the Schedule.
