14. Moratorium.—
(1) Subject to provisions of sub-sections
(2) and
(3), on the insolvency
commencement date, the Adjudicating Authority shall by order declare moratorium for prohibiting all of
the following, namely:—
(a) the institution of suits or continuation of pending suits or proceedings against the corporate
debtor including execution of any judgment, decree or order in any court of law, tribunal, arbitration
panel or other authority;
(b) transferring, encumbering, alienating or disposing of by the corporate debtor any of its assets
or any legal right or beneficial interest therein;
(c) any action to foreclose, recover or enforce any security interest created by the corporate debtor
in respect of its property including any action under the Securitisation and Reconstruction of
Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002);
(d) the recovery of any property by an owner or lessor where such property is occupied by or in
the possession of the corporate debtor.
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[Explanation.—For the purposes of this sub-section, it is hereby clarified that notwithstanding
anything contained in any other law for the time being in force, a license, permit, registration, quota,
concession, clearances or a similar grant or right given by the Central Government, State
Government, local authority, sectoral regulator or any other authority constituted under any other law
for the time being in force, shall not be suspended or terminated on the grounds of insolvency, subject
to the condition that there is no default in payment of current dues arising for the use or continuation
of the license, permit, registration, quota, concession, clearances or a similar grant or right during the
moratorium period;]
(2) The supply of essential goods or services to the corporate debtor as may be specified shall not be
terminated or suspended or interrupted during moratorium period.
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[(2A) Where the interim resolution professional or resolution professional, as the case may be,
considers the supply of goods or services critical to protect and preserve the value of the corporate debtor
and manage the operations of such corporate debtor as a going concern, then the supply of such goods or
services shall not be terminated, suspended or interrupted during the period of moratorium, except where
such corporate debtor has not paid dues arising from such supply during the moratorium period or in such
circumstances as may be specified;]
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[
(3) The provisions of sub-section
(1) shall not apply to—
3
[
(a) such transactions, agreements or other arrangements as may be notified by the Central
Government in consultation with any financial sector regulator or any other authority;]
(b) a surety in a contract of guarantee to a corporate debtor.].
(4) The order of moratorium shall have effect from the date of such order till the completion of the
corporate insolvency resolution process:
Provided that where at any time during the corporate insolvency resolution process period, if the
Adjudicating Authority approves the resolution plan under sub-section
(1) of section 31 or passes an order
for liquidation of corporate debtor under section 33, the moratorium shall cease to have effect from the
date of such approval or liquidation order, as the case may be.
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