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[Cites 0, Cited by 12] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1) in The Arbitration And Conciliation Act, 1996

(1)Where it is provided by a term in a contract to which an insolvent is a party that any dispute arising there out or in connection therewith shall be submitted to arbitration, the said term shall, if the receiver adopts the contract, be enforceable by or against him so far as it relates to any such dispute.