Section 85(3) in Insolvency And Bankruptcy Code, 2016
(3)During the moratorium period, the debtor shall-(a)not act as a director of any company, or directly or indirectly take part in or be concerned in the promotion, formation or management of a company;(b)not dispose of or alienate any of his assets;(c)inform his business partners that he is undergoing a fresh start process;(d)be required to inform prior to entering into any financial or commercial transaction of such value as may be notified by the Central Government, either individually or jointly, that he is undergoing a fresh start process;(e)disclose the name under which he enters into business transactions, if it is different from the name in the application admitted under section 84;(f)not travel outside India except with the permission of the Adjudicating Authority.
