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[Cites 0, Cited by 1] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(4) in Insolvency And Bankruptcy Code, 2016

(4)The moratorium ceases to have effect at the end of the period of one hundred and eighty days beginning with the date of admission unless the order admitting the application is revoked under sub-section (2) of section 91.