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Union of India - Section
Section 15A in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
15A. [ The committee has approved a plan providing for contribution under regulation 39B as under:] [Inserted by Notification No. IBBI/2019-20/GN/REG048, dated 25.7.2019 (w.e.f 30.11.2016).]
| a. | Estimated liquidation cost: | Rs.............. |
| b. | Estimated liquid assets available: | Rs.............. |
| c. | Contributions required to be made: | Rs............. |
| d. | Financial creditor wise contribution is asunder: |
| Sl. No. | Name of financial creditor | Amount to be contributed (Rs.) |
| 1 | ||
| 2 | ||
| .. | ||
| Total |