Section 30A(1) in Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016
(1)An application for withdrawal under section 12A may be made to the Adjudicating Authority -(a)before the constitution of the committee, by the applicant through the interim resolution professional;(b)after the constitution of the committee, by the applicant through the interim resolution professional or the resolution professional, as the case may be:Provided that where the application is made under clause (b) after the issue of invitation for expression of interest under regulation 36A, the applicant shall state the reasons justifying withdrawal after issue of such invitation.
