Section 23(2A) in The Arbitration And Conciliation Act, 1996
(2A)[ The respondent, in support of his case, may also submit a counterclaim or plead a set-off, which shall be adjudicated upon by the arbitral tribunal, if such counterclaim or set-off falls within the scope of the arbitration agreement.] [Inserted by Act No. 3 of 2016 dated 31.12.2015.]
