Section 61 in The Arbitration And Conciliation Act, 1996
61. Application and scope.
(1)Save as otherwise provided by any law for the time being in force and unless the parties have otherwise agreed, this Part shall apply to conciliation of disputes arising out of legal relationship, whether contractual or not and to all proceedings relating thereto.(2)This Part shall not apply where by virtue of any law for the time being in force certain disputes may not be submitted to conciliation.
