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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(2) in Insolvency And Bankruptcy Code, 2016

(2)During the moratorium period-
(a)any pending legal action or legal proceeding in respect of any debt shall be deemed to have been stayed; and
(b)subject to the provisions of section 86, the creditors shall not initiate any legal action or proceedings in respect of any debt.