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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(a) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020

(a)any transfer, substitution or exchange of cash, collateral or any other interests under or in connection with a netting agreement between the insolvent party and the non-insolvent party to a qualified financial contract; or