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[Cites 0, Cited by 0] [Section 128(1)] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(1)(c) in Insolvency And Bankruptcy Code, 2016

(c)subject to provisions of sub-section (2), a creditor of the bankrupt indebted in respect of any debt claimed as a bankruptcy debt shall not-
(i)initiate any action against the property of the bankrupt in respect of such debt; or
(ii)commence any suit or other legal proceedings except with the leave of the Adjudicating Authority and on such terms as the Adjudicating Authority may impose.