Section 6(3) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020
(3)Without prejudice to the provisions of any law for the time being in force requiring the realisation, appropriation or liquidation of collateral, and unless otherwise agreed by the parties, the realisation, appropriation or liquidation of collateral under a collateral arrangement shall take effect without any requirement of prior notice to, or consent from, any party, person or entity.
