Section 5(3) in THE BILATERAL NETTING OF QUALIFIED FINANCIAL CONTRACTS ACT, 2020
(3)Close-out netting of a qualified financial contract shall be enforceable against an insolvent party, and, wherever applicable, against a guarantor or other person providing collateral or security for a party and shall not be affected or stopped or otherwise limited by:—(i)the appointment of, or any application for the appointment of, an administration practitioner, or(ii)applicability of any provision of law relating to administration, or(iii)any other provision of law that may be applicable to an insolvent party
