FAQs

Subject
FAQs on Revised CIRP Forms Framework  
FAQs on Liquidation and Voluntary Liquidation Forms  
FAQs on Valuation Examinations wef 1st May 2024,  
FAQs on Limited Insolvency Examination wef 1st July, 2023  
FAQs on Valuation Examinations wef 1st July, 2022  
FAQs on Limited Insolvency Examination wef 1st March, 2022  
FAQs on Liquidation Process as on 31st October, 2021  
FAQs on Voluntary Liquidation Process as on 31st October, 2021  
FAQs on Limited Insolvency Examination wef 1st January, 2021 to 28th February,2022  
FAQs on Corporate Insolvency Resolution Process (CIRP)  
FAQs on Valuation Examinations wef 1st June, 2020 to 30th June 2022  
FAQs on Registration as a Valuer (Individual)  
FAQs on Registration as a Valuer (Entities)  
FAQs on Limited Insolvency Examination wef 1st July, 2019 to 31st December, 2020  
FAQs on Valuation Examinations wef 1st April, 2019 to 31st May, 2020  
FAQs on Registration as an Insolvency Professional
FAQs on Limited Insolvency Examination wef 01st November, 2018 to 30th June, 2019
FAQs on Limited Insolvency Examination wef 1st July, 2018 to 31st October, 2018
FAQs on Limited Insolvency Examination wef 1st April, 2018 to 30th June, 2018
FAQs on Valuation Examinations wef 31st March, 2018 to 31st March, 2019
FAQs on Limited Insolvency Examination wef 1st January, 2018 to 31st March, 2018
FAQs on Limited Insolvency Examination wef 1st July, 2017 to 31st December, 2017
FAQs on Limited Insolvency Examination wef 31st December, 2016 to 30th June, 2017