Section 10A in Insolvency And Bankruptcy Code, 2016
10A. [ Suspension of initiation of corporate insolvency resolution process. [Inserted by Act No. 17 of 2020.]
- Notwithstanding anything contained in sections 7, 9 and 10, no application for initiation of corporate insolvency resolution process of a corporate debtor shall be filed, for any default arising on or after 25th March, 2020 for a period of six months or such further period, not exceeding one year from such date, as may be notified in this behalf:Provided that no application shall ever be filed for initiation of corporate insolvency resolution process of a corporate debtor for the said default occurring during the said period.Explanation. - For the removal of doubts, it is hereby clarified that the provisions of this section shall not apply to any default committed under the said sections before 25th March, 2020.] [Substituted by Act No. 26 of 2018, dated 17.8.2018.]
