Section 54J(3) in Insolvency And Bankruptcy Code, 2016
(3)Notwithstanding anything to the contrary contained in this Chapter, the provisions of -(a)sub-sections (2) and (2A) of section 14;(b)section 17;(c)clauses (e) to (g) of section 18;(d)sections 19 and 20;(e)sub-section (1) of section 25;(f)clauses (a) to (c) and clause (k) of sub-section (2) of section 25; and(g)section 28,shall, mutatis mutandis apply, to the proceedings under this Chapter, from the date of the order under sub-section (2), until the pre-packaged insolvency resolution process period comes to an end.
