13. Declaration of moratorium and public announcement.—
(1) The Adjudicating Authority, after
admission of the application under section 7 or section 9 or section 10, shall, by an order—
(a) declare a moratorium for the purposes referred to in section 14;
(b) cause a public announcement of the initiation of corporate insolvency resolution process and
call for the submission of claims under section 15; and
(c) appoint an interim resolution professional in the manner as laid down in section 16.
(2) The public announcement referred to in clause
(b) of sub-section
(1) shall be made immediately
after the appointment of the interim resolution professional.
1. Subs. by Act 26 of 2018, s. 8, for “seventy-five” (w.e.f. 6-6-2018).
2. Ins. by Act 26 of 2019, s. 4 (w.e.f. 16-08-2019).
3. Ins. by Act 26 of 2018, s. 9 (w.e.f. 6-6-2018).
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