Section 8 in Insolvency and Bankruptcy Board of India (Voluntary Liquidation Process) Regulations, 2017
8. Reporting.
(1)The liquidator shall prepare and submit(a)Preliminary Report;(b)Annual Status Report;(c)Minutes of consultations with stakeholders; and(d)Final Reportin the manner specified under these Regulations.(2)Subject to other provisions of these Regulations, the liquidator shall make the reports and minutes referred to sub-regulation (1) available to a stakeholder in either electronic or physical form, on receipt of(a)an application in writing;(b)cost of making such reports available to it; and(c)an undertaking from the stakeholder that it shall maintain confidentiality of such reports and shall not use these to cause an undue gain or undue loss to itself or any other person.
