Section 158 in Insolvency And Bankruptcy Code, 2016
158. Restrictions on disposition of property.
(1)Any disposition of property made by the debtor, during the period between the date of filing of the application for bankruptcy and the bankruptcy commencement date shall be void.(2)Any disposition of property made under sub-section (1) shall not give rise to any right against any person, in respect of such property, even if he has received such property before the bankruptcy commencement date in-(a)good faith;(b)for value; and(c)without notice of the filing of the application for bankruptcy.(3)For the purposes of this section, the term "property" means all the property of the debtor, whether or not it is comprised in the estate of the bankrupt, but shall not include property held by the debtor in trust for any other person.
