Section 5(23C) in Insolvency And Bankruptcy Code, 2016
(23C)"pre-packaged insolvency resolution process costs" means -(a)the amount of any interim finance and the costs incurred in raising such finance;(b)the fees payable to any person acting as a resolution professional and any expenses incurred by him for conducting the pre-packaged insolvency resolution process during the pre-packaged insolvency resolution process period, subject to sub-section (6) of section 54F;(c)any costs incurred by the resolution professional in running the business of the corporate debtor as a going concern pursuant to an order under sub-section (2) of section 54J;(d)any costs incurred at the expense of the Government to facilitate the pre-packaged insolvency resolution process; and(e)any other costs as may be specified;
