Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 81] [Entire Act]

Union of India - Subsection

Section 81(2) in Insolvency And Bankruptcy Code, 2016

(2)During the interim-moratorium period,-
(i)any legal action or legal proceeding pending in respect of any of his debts shall be deemed to have been stayed; and
(ii)no creditor shall initiate any legal action or proceedings in respect of such debt.