Section 54O(4) in Insolvency And Bankruptcy Code, 2016
(4)Where the Adjudicating Authority passes an order under sub-section (2) -(a)such order shall be deemed to be an order of admission of an application under section 7 and shall have the same effect;(b)the corporate insolvency resolution process shall commence from the date of such order;(c)the proceedings initiated for avoidance of transactions under Chapter III or proceedings initiated under section 66 and section 67A, if any, shall continue during the corporate insolvency resolution process;(d)for the purposes of sections 43, 46 and 50, references to "insolvency commencement date" shall mean "pre-packaged insolvency commencement date"; and(e)in computing the relevant time or the period for avoidable transactions, the time-period for the duration of the pre-packaged insolvency resolution process shall also be included, notwithstanding anything to the contrary contained in sections 43, 46 and 50.
