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[Cites 0, Cited by 0] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(1) in Insolvency And Bankruptcy Code, 2016

(1)When an application is filed under section 80 by a debtor, an interim-moratorium shall commence on the date of filing of said application in relation to all the debts and shall cease to have effect on the date of admission or rejection of such application, as the case may be.