Section 14(4) in Insolvency And Bankruptcy Code, 2016
(4)The order of moratorium shall have effect from the date of such order till the completion of the corporate insolvency resolution process:Provided that where at any time during the corporate insolvency resolution process period, if the Adjudicating Authority approves the resolution plan under sub-section (1) of section 31 or passes an order for liquidation of corporate debtor under section 33, the moratorium shall cease to have effect from the date of such approval or liquidation order, as the case may be.
