Section 11(6A) in The Arbitration And Conciliation Act, 1996
(6A)[ ***] [Omitted '(6A) The Supreme Court or, as the case may be, the High Court, while considering any application under sub-section (4) or sub-section (5) or sub-section (6), shall, notwithstanding any judgment, decree or order of any Court, confine to the examination of the existence of an arbitration agreement' by Act No. 33 of 2019, dated 9.8.2019.]
