Section 2(1) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(1)In these Regulations, unless the context otherwise requires -(a)"applicant" means the person(s) filing an application under sections 7, 9 or 10, as the case may be;(aa)[ "class of creditors" means a class with at least ten financial creditors under clause (b) of sub-section (6A) of section 21 and the expression, "creditors in a class" shall be construed accordingly.] [Inserted by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).](b)"Code" means the Insolvency and Bankruptcy Code, 2016;(c)"Code of Conduct" means the code of conduct for insolvency professionals as set out in the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016;(d)"committee" means a committee of creditors established under section 21;(e)"corporate insolvency resolution process" means the insolvency resolution process for corporate persons under Chapter II of Part II of the Code;(f)[ ***] [Omitted '(f) 'dissenting financial creditors' means a financial creditor who voted against the resolution plan or abstained from voting for the resolution plan, approved by the committee;' by Notification No. IBBI/2018-19/GN/REG032, dated 5.10.2018 (w.e.f. 30.11.2016).](g)"electronic form" shall have the meaning assigned to it in the Information Technology Act, 2000 (21 of 2000);(h)"electronic means" mean an authorized and secured computer programme which is capable of producing confirmation of sending communication to the participant entitled to receive such communication at the last electronic mail address provided by such participant and keeping record of such communication.(ha)[ "evaluation matrix" means such parameters to be applied and the manner of applying such parameters, as approved by the committee, for consideration of resolution plans for its approval; [Inserted by Notification No. IBBI/2017-18/GN/REG024, dated 6.2.2018 (w.e.f. 30.11.2016).](hb)"fair value" means the estimated realizable value of the assets of the corporate debtor, if they were to be exchanged on the insolvency commencement date between a willing buyer and a willing seller in an arm's length transaction, after proper marketing and where the parties had acted knowledgeably, prudently and without compulsion;](i)"identification number" means the Limited Liability Partnership Identification Number or the Corporate Identity Number, as the case may be;(j)"insolvency professional entity" means an entity recognised as such under the Insolvency and Bankruptcy Board of India (Insolvency Professionals) Regulations, 2016;(k)[ "liquidation value" means the estimated realizable value of the assets of the corporate debtor, if the corporate debtor were to be liquidated on the insolvency commencement date.] [Substituted by Notification No. IBBI/2017-18/GN/REG024, dated 6.2.2018 (w.e.f. 30.11.2016).](l)"participant" means a person entitled to attend a meeting of the committee under section 24 or any other person authorised by the committee to attend the meeting;(m)"registered valuer" means a person registered as such in accordance with the Companies Act, 2013 (18 of 2013) and rules made thereunder;(n)"Schedule" means the schedule to these Regulations;(o)"section" means section of the Code;(p)"video conferencing or other audio and visual means" means such audio and visual facility which enables the participants in a meeting to communicate concurrently with one another and to participate effectively in the meeting.
