Section 107(3) in Insolvency And Bankruptcy Code, 2016
(3)The notice sent under sub-section (1) shall state the address of the Adjudicating Authority to which the repayment plan and report of the resolution professional on the repayment plan has been submitted and shall be accompanied by-(a)a copy of the repayment plan;(b)a copy of the statement of affairs of the debtor;(c)a copy of the said report of the resolution professional; and(d)forms for proxy voting.
