Section 5(1) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020
(1)Netting of the qualified financial contract shall be enforceable—(a)where such contract is entered into with a netting agreement, in accordance with the terms of the netting agreement:Provided that the inclusion of any non-qualified financial contract in a netting agreement shall not invalidate the enforceability of netting of qualified financial contract under such agreement; or(b)where such contract is entered into without a netting agreement, in accordance with the provisions of section 6.
