104. Preparation of list of creditors.-

(1) The resolution professional shall prepare a list of creditors on the basis of-

(a) the information disclosed in the application filed by the debtor under section 94 or 95, as the case may be;

(b) claims received by the resolution professional under section 102.

(2) The resolution professional shall prepare the list mentioned in sub-section (1) within thirty days from the date of the notice.

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