Section 31(3) in Insolvency And Bankruptcy Code, 2016
(3)After the order of approval under sub-section (1),-(a)the moratorium order passed by the Adjudicating Authority under section 14 shall cease to have effect; and(b)the resolution professional shall forward all records relating to the conduct of the corporate insolvency resolution process and the resolution plan to the Board to be recorded on its database.
