Section 159(4) in Insolvency And Bankruptcy Code, 2016
(4)For the purposes of sub-section (3)-(a)anything which comes to the knowledge of the bankruptcy trustee shall be deemed to have come to the knowledge of the successor of the bankruptcy trustee at the same time; and(b)anything which comes to the knowledge of a person before he is appointed as a bankruptcy trustee shall be deemed to have come to his knowledge on the date of his appointment as bankruptcy trustee.
