Section 7(8) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Personal Guarantors to Corporate Debtors) Regulations, 2019
(8)The claims denominated in foreign currency shall be valued in Indian currency at the official exchange rate as on the resolution process commencement date.Explanation. - For the purposes of this sub-regulation, "official exchange rate" means the reference rate published by the Reserve Bank of India or derived from such reference rate.
