- A resolution plan shall provide for the measures, as may be necessary, for insolvency resolution of the corporate debtor for maximization of value of its assets, including but not limited to the following: -(a)transfer of all or part of the assets of the corporate debtor to one or more persons;(b)sale of all or part of the assets whether subject to any security interest or not;(ba)[ restructuring of the corporate debtor, by way of merger, amalgamation and demerger;](c)the substantial acquisition of shares of the corporate debtor, or the merger or consolidation of the corporate debtor with one or more persons;(ca)[ cancellation or delisting of any shares of the corporate debtor, if applicable;] [Inserted by Notification No. IBBI/2018-19/GN/REG031, dated 3.7.2018 (w.e.f 30.11.2016).](d)satisfaction or modification of any security interest;(e)curing or waiving of any breach of the terms of any debt due from the corporate debtor;(f)reduction in the amount payable to the creditors;(g)extension of a maturity date or a change in interest rate or other terms of a debt due from the corporate debtor;(h)amendment of the constitutional documents of the corporate debtor;(i)issuance of securities of the corporate debtor, for cash, property, securities, or in exchange for claims or interests, or other appropriate purpose;(j)change in portfolio of goods or services produced or rendered by the corporate debtor;(k)change in technology used by the corporate debtor; and(l)obtaining necessary approvals from the Central and State Governments and other authorities.]
