The Insolvency and Bankruptcy Code, 2016.

282 sections.

Section 1 — Short title, extent and commencement.
Section 2 — Application.
Section 3 — Definitions.
Section 4 — Application of this Part.
Section 5 — Definitions.
Section 6 — Persons who may initiate corporate insolvency resolution process.
Section 7 — Initiation of corporate insolvency resolution process by financial creditor.
Section 8 — Insolvency resolution by operational creditor.
Section 9 — Application for initiation of corporate insolvency resolution process by operational creditor.
Section 10 — Initiation of corporate insolvency resolution process by corporate applicant.
Section 10A — Suspension of initiation of corporate insolvency resolution process.
Section 11 — Persons not entitled to make application.
Section 11A — Disposal of applications under section 54C and under section 7 or section 9 or section 10.
Section 12 — Time-limit for completion of insolvency resolution process.
Section 12A — Withdrawal of application admitted under section 7, 9 or 10.
Section 13 — Declaration of moratorium and public announcement.
Section 14 — Moratorium.
Section 15 — Public announcement of corporate insolvency resolution process.
Section 16 — Appointment and tenure of interim resolution professional.
Section 17 — Management of affairs of corporate debtor by interim resolution professional.
Section 18 — Duties of interim resolution professional.
Section 19 — Personnel to extend co-operation to interim resolution professional.
Section 20 — Management of operations of corporate debtor as going concern.
Section 21 — Committee of creditors.
Section 22 — Appointment of resolution professional.
Section 23 — Resolution professional to conduct corporate insolvency resolution process.
Section 24 — Meeting of committee of creditors.
Section 25 — Duties of resolution professional.
Section 25A — Rights and duties of authorised representative of financial creditors.
Section 26 — Application for avoidance of transactions not to affect proceedings.
Section 27 — Replacement of resolution professional by committee of creditors.
Section 28 — Approval of committee of creditors for certain actions.
Section 29 — Preparation of information memorandum.
Section 29A — Person not eligible to be resolution applicant.
Section 30 — Submission of resolution plan.
Section 31 — Approval of resolution plan.
Section 32 — Appeal.
Section 32A — Liability for prior offences, etc.
Section 33 — Initiation of liquidation.
Section 34 — Appointment of liquidator and fee to be paid.
Section 35 — Powers and duties of liquidator.
Section 36 — Liquidation estate.
Section 37 — Powers of liquidator to access information.
Section 38 — Consolidation of claims.
Section 39 — Verification of claims.
Section 40 — Admission or rejection of claims.
Section 41 — Determination of valuation of claims.
Section 42 — Appeal against the decision of liquidator.
Section 43 — Preferential transactions and relevant time.
Section 44 — Orders in case of preferential transactions.
Section 45 — Avoidance of undervalued transactions.
Section 46 — Relevant period for avoidable transactions.
Section 47 — Application by creditor in cases of undervalued transactions.
Section 48 — Order in cases of undervalued transactions.
Section 49 — Transactions defrauding creditors.
Section 50 — Extortionate credit transactions.
Section 51 — Orders of Adjudicating Authority in respect of extortionate credit transactions.
Section 52 — Secured creditor in liquidation proceedings.
Section 53 — Distribution of assets.
Section 54 — Dissolution of corporate debtor.
Section 54A — Corporate debtors eligible for pre-packaged insolvency resolution process.
Section 54B — Duties of insolvency professional before initiation of pre-packaged insolvency resolution process.
Section 54C — Application to initiate pre-packaged insolvency resolution process.
Section 54D — Time-limit for completion of pre-packaged insolvency resolution process
Section 54E — Declaration of moratorium and public announcement during pre-packaged insolvency resolution process.
Section 54F — Duties and powers of resolution professional during pre-packaged insolvency resolution process
Section 54G — List of claims and preliminary information memorandum.
Section 54H — Management of affairs of corporate debtor.
Section 54-I — Committee of creditors.
Section 54J — Vesting management of corporate debtor with resolution professional.
Section 54K — Consideration and approval of resolution plan.
Section 54L — Approval of resolution plan.
Section 54M — Appeal against order under section 54L.
Section 54N — Termination of pre-packaged insolvency resolution process.
Section 54-O — Initiation of corporate insolvency resolution process.
Section 54P — Application of provisions of Chapters II, III, VI and VII to this Chapter.
Section 55 — Fast track corporate insolvency resolution process.
Section 56 — Time period for completion of fast track corporate insolvency resolution process.
Section 57 — Manner of initiating fast track corporate insolvency resolution process.
Section 58 — Applicability of Chapter II to this Chapter.
Section 59 — Voluntary liquidation of corporate persons.
Section 60 — Adjudicating Authority for corporate persons.
Section 61 — Appeals and Appellate Authority.
Section 62 — Appeal to Supreme Court.
Section 63 — Civil court not to have jurisdiction.
Section 64 — Expeditious disposal of applications.
Section 65 — Fraudulent or malicious initiation of proceedings.
Section 66 — Fraudulent trading or wrongful trading.
Section 67 — Proceedings under section 66.
Section 67A — Fraudulent management of corporate debtor during pre-packaged insolvency resolution process
Section 68 — Punishment for concealment of property.
Section 69 — Punishment for transactions defrauding creditors.
Section 70 — Punishment for misconduct in course of corporate insolvency resolution process.
Section 71 — Punishment for falsification of books of corporate debtor.
Section 72 — Punishment for wilful and material omissions from statements relating to affairs of corporate debtor.
Section 73 — Punishment for false representations to creditors.
Section 74 — Punishment for contravention of moratorium or the resolution plan.
Section 75 — Punishment for false information furnished in application.
Section 76 — Punishment for non-disclosure of dispute or payment of debt by operational creditor.
Section 77 — Punishment for providing false information in application made by corporate debtor.
Section 77A — Punishment for offences related to pre-packaged insolvency resolution process.
Section 78 — Application.
Section 79 — Definitions.
Section 80 — Eligibility for making an application.
Section 81 — Application for fresh start order.
Section 82 — Appointment of resolution professional.
Section 83 — Examination of application by resolution professional.
Section 84 — Admission or rejection of application by Adjudicating Authority.
Section 85 — Effect of admission of application.
Section 86 — Objections by creditor and their examination by resolution professional.
Section 87 — Application against decision of resolution professional.
Section 88 — General duties of debtor.
Section 89 — Replacement of resolution professional.
Section 90 — Directions for compliances of restrictions, etc.
Section 91 — Revocation of order admitting application.
Section 92 — Discharge order.
Section 93 — Standard of conduct.
Section 94 — Application by debtor to initiate insolvency resolution process.
Section 95 — Application by creditor to initiate insolvency resolution process.
Section 96 — Interim moratorium.
Section 97 — Appointment of resolution professional.
Section 98 — Replacement of resolution professional.
Section 99 — Submission of report by resolution professional.
Section 100 — Admission or rejection of application.
Section 101 — Moratorium.
Section 102 — Public notice and claims from creditors.
Section 103 — Registering of claims by creditors.
Section 104 — Preparation of list of creditors.
Section 105 — Repayment plan.
Section 106 — Report of resolution professional on repayment plan.
Section 107 — Summoning of meeting of creditors.
Section 108 — Conduct of meeting of creditors.
Section 109 — Voting rights in meeting of creditors.
Section 110 — Rights of secured creditors in relation to repayment plan.
Section 111 — Approval of repayment plan by creditors.
Section 112 — Report of meeting of creditors on repayment plan.
Section 113 — Notice of decisions taken at meeting of creditors.
Section 114 — Order of Adjudicating Authority on repayment plan.
Section 115 — Effect of order of Adjudicating Authority on repayment plan.
Section 116 — Implementation and supervision of repayment plan.
Section 117 — Completion of repayment plan.
Section 118 — Repayment plan coming to end prematurely.
Section 119 — Discharge order.
Section 120 — Standard of conduct.
Section 121 — Application for bankruptcy.
Section 122 — Application by debtor.
Section 123 — Application by creditor.
Section 124 — Effect of application.
Section 125 — Appointment of insolvency professional as bankruptcy trustee.
Section 126 — Bankruptcy order.
Section 127 — Validity of bankruptcy order.
Section 128 — Effect of bankruptcy order.
Section 129 — Statement of financial position.
Section 130 — Public notice inviting claims from creditors.
Section 131 — Registration of claims.
Section 132 — Preparation of list of creditors.
Section 133 — Summoning of meeting of creditors.
Section 134 — Conduct of meeting of creditors.
Section 135 — Voting rights of creditors.
Section 136 — Administration and distribution of estate of bankruptcy.
Section 137 — Completion of administration.
Section 138 — Discharge order.
Section 139 — Effect of discharge.
Section 140 — Disqualification of bankrupt.
Section 141 — Restrictions on bankrupt.
Section 142 — Modification or recall of bankruptcy order.
Section 143 — Standard of conduct.
Section 144 — Fees of bankruptcy trustee.
Section 145 — Replacement of bankruptcy trustee.
Section 146 — Resignation by bankruptcy trustee.
Section 147 — Vacancy in office of bankruptcy trustee.
Section 148 — Release of bankruptcy trustee.
Section 149 — Functions of bankruptcy trustee.
Section 150 — Duties of bankrupt towards bankruptcy trustee.
Section 151 — Rights of bankruptcy trustee.
Section 152 — General powers of bankruptcy trustee.
Section 153 — Approval of creditors for certain acts.
Section 154 — Vesting of estate of bankrupt in bankruptcy trustee.
Section 155 — Estate of bankrupt.
Section 156 — Delivery of property and documents to bankruptcy trustee.
Section 157 — Acquisition of control by bankruptcy trustee.
Section 158 — Restrictions on disposition of property.
Section 159 — After-acquired property of bankrupt.
Section 160 — Onerous property of bankrupt.
Section 161 — Notice to disclaim onerous property.
Section 162 — Disclaimer of leaseholds.
Section 163 — Challenge against disclaimed property.
Section 164 — Undervalued transactions.
Section 165 — Preference transactions.
Section 166 — Effect of order.
Section 167 — Extortionate credit transactions.
Section 168 — Obligations under contracts.
Section 169 — Continuance of proceedings on death of bankrupt.
Section 170 — Administration of estate of deceased bankrupt.
Section 171 — Proof of debt.
Section 172 — Proof of debt by secured creditors.
Section 173 — Mutual credit and set-off.
Section 174 — Distribution of interim dividend.
Section 175 — Distribution of property.
Section 176 — Final dividend.
Section 177 — Claims of creditors.
Section 178 — Priority of payment of debts.
Section 179 — Adjudicating authority for individuals and partnership firms.
Section 180 — Civil court not to have jurisdiction.
Section 181 — Appeal to Debt Recovery Appellate Tribunal.
Section 182 — Appeal to Supreme Court.
Section 183 — Expeditious disposal of applications.
Section 184 — Punishment for false information, etc., by creditor in insolvency resolution process.
Section 185 — Punishment for contravention of provisions.
Section 186 — Punishment for false information, concealment, etc., by bankrupt.
Section 187 — Punishment for certain actions.
Section 188 — Establishment and incorporation of Board.
Section 189 — Constitution of Board.
Section 190 — Removal of member from office.
Section 191 — Powers of Chairperson.
Section 192 — Meetings of Board.
Section 193 — Member not to participate in meetings in certain cases.
Section 194 — Vacancies, etc., not to invalidate proceedings of Board, Officers and employees of Board.
Section 195 — Power to designate financial sector regulator.
Section 196 — Powers and functions of Board.
Section 197 — Constitution of advisory committee, executive committee or other committee.
Section 198 — Condonation of delay.
Section 199 — No person to function as insolvency professional agency without valid certificate of registration.
Section 200 — Principles governing registration of insolvency professional agency.
Section 201 — Registration of insolvency professional agency.
Section 202 — Appeal to National Company Law Appellate Tribunal.
Section 203 — Governing Board of insolvency professional agency.
Section 204 — Functions of insolvency professional agencies.
Section 205 — Insolvency professional agencies to make bye-laws.
Section 206 — Enrolled and registered persons to act as insolvency professionals.
Section 207 — Registration of insolvency professionals.
Section 208 — Functions and obligations of insolvency professionals.
Section 209 — No person to function as information utility without certificate of registration.
Section 210 — Registration of information utility.
Section 211 — Appeal to National Company Law Appellate Tribunal.
Section 212 — Governing Board of information utility.
Section 213 — Core services, etc., of information utilities.
Section 214 — Obligations of information utility.
Section 215 — Procedure for submission, etc., of financial information.
Section 216 — Rights and obligations of persons submitting financial information.
Section 217 — Complaints against insolvency professional agency or its member or information utility.
Section 218 — Investigation of insolvency professional agency or its member or information utility.
Section 219 — Show cause notice to insolvency professional agency or its member or information utility.
Section 220 — Appointment of disciplinary committee.
Section 221 — Grants by Central Government.
Section 222 — Board’s Fund.
Section 223 — Accounts and audit.
Section 224 — Insolvency and Bankruptcy Fund.
Section 225 — Power of Central Government to issue directions.
Section 226 — Power of Central Government to supersede Board.
Section 227 — Power of Central Government to notify financial service providers, etc.
Section 228 — Budget.
Section 229 — Annual report.
Section 230 — Delegation.
Section 231 — Bar of jurisdiction.
Section 232 — Members, officers and employees of Board to the public servants.
Section 233 — Protection of action taken in good faith.
Section 234 — Agreements with foreign countries.
Section 235 — Letter of request to a country outside India in certain cases.
Section 235A — Punishment where no specific penalty or punishment is provided.
Section 236 — Trial of offences by Special Court.
Section 237 — Appeal and revision.
Section 238 — Provisions of this Code to override other laws.
Section 238A — Limitation.
Section 239 — Power to make rules.
Section 240 — Power to make regulations.
Section 240A — Application of this Code to micro, small and medium enterprises.
Section 241 — Rules and regulations to be laid before Parliament.
Section 242 — Power to remove difficulties.
Section 243 — Repeal of certain enactments and savings.
Section 244 — Transitional provisions.
Section 245 — Amendments of Act 9 of 1932.
Section 246 — Amendments of Act 1 of 1944.
Section 247 — Amendments of Act 43 of 1961.
Section 248 — Amendments of Act 52 of 1962.
Section 249 — Amendments of Act 51 of 1993.
Section 250 — Amendments of Act 32 of 1994.
Section 251 — Amendments of Act 54 of 2002.
Section 252 — Amendments of Act 1 of 2004.
Section 253 — Amendments of Act 51 of 2007.
Section 254 — Amendments of Act 6 of 2009.
Section 255 — Amendments of Act 18 of 2013.

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