Section 9B(1) in The Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992
(1)The Special Court shall have the jurisdiction and powers of a Court conferred under the Arbitration Act, 1940 (10 of 1940) to decide any question forming the subject-matter of a reference relating to any matter or claim mentioned in sub-section (1) of section 9A.
