Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] Union of India - Subsection Section 5(6) in Insolvency And Bankruptcy Code, 2016 (6)"dispute" includes a suit or arbitration proceedings relating to-(a)the existence of the amount of debt;(b)the quality of goods or service; or(c)the breach of a representation or warranty;
