Section 8(b) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020
(b)any payment or delivery obligation incurred by the insolvent party and owing to the non-insolvent party under or in connection with a netting agreement on the grounds of it constituting a preference including a fraudulent preference or a transfer for undervalue, including during a suspect period by the insolvent party to the non-insolvent party.
