Section 54P(2) in Insolvency And Bankruptcy Code, 2016
(2)Without prejudice to the provisions of this Chapter and unless the context otherwise requires, where the provisions of Chapters II, III, VI and VII are applied to the proceedings under this Chapter, references to -(a)"insolvency commencement date" shall be construed as references to "pre-packaged insolvency commencement date";(b)"resolution professional" or "interim resolution professional", as the case may be, shall be construed as references to the resolution professional appointed under this Chapter;(c)"corporate insolvency resolution process" shall be construed as references to "pre-packaged insolvency resolution process"; and(d)"insolvency resolution process period" shall be construed as references to "pre-packaged insolvency resolution process period.
