Section 38(2) in Insolvency and Bankruptcy Board of India (Fast Track Insolvency Resolution Process for Corporate Persons) Regulations, 2017
(2)[ The resolution professional shall submit to the committee all resolution plans which comply with the requirements of the Code and regulations made thereunder along with the details of following transactions, if any, observed, found or determined by him:-(a)preferential transactions under section 43;(b)undervalued transactions under section 45;(c)extortionate credit transactions under section 50; and(d)fraudulent transactions under section 66,and the orders, if any, of the adjudicating authority in respect of such transactions.] [Substituted by Notification No. IBBI/2017-18/GN/REG020, dated 7.11.2017 (w.e.f. 14.6.2017)]
