(1)This Code may be called the Insolvency and Bankruptcy Code, 2016.(2)It extends to the whole of India:Provided that Part III of this Code shall not extend to the State of Jammu and Kashmir.(3)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Code and any reference in any such provision to the commencement of this Code shall be construed as a reference to the commencement of that provision.
