Section 54G(1) in Insolvency And Bankruptcy Code, 2016
(1)The corporate debtor shall, within two days of the pre-packaged insolvency commencement date, submit to the resolution professional the following information, updated as on that date, in such form and manner as may be specified, namely: -(a)a list of claims, along with details of the respective creditors, their security interests and guarantees, if any; and(b)a preliminary information memorandum containing information relevant for formulating a resolution plan.
