Section 6(2) in The Interest On Delayed Payments To Small Scale And Ancillary Industrial Undertakings Act, 1993
(2)[ Notwithstanding anything contained in sub-section (1), any party to a dispute may make a reference to the Industry Facilitation Council for acting as an arbitrator or conciliator in respect of the matters referred to in that sub-section and the provisions of the Arbitration and Conciliation Act, 1996 (26 of 1996) shall apply to such dispute as if the arbitration or conciliation were pursuant to an arbitration agreement referred to in sub-section (1) of section 7 of that Act.] [ Section 6 renumbered as sub-Section (1) thereof and sub-Section (2) inserted by Act 23 of 1998, Section 5 (w.e.f. 10.8.1998).]
