Section 2(9) in The Arbitration And Conciliation Act, 1996

Section 2(9) in The Arbitration And Conciliation Act, 1996 ["Section 2"] ["Complete Act"]

(9) Where this Part, other than clause (a) of section 25 or clause (a) of sub- section (2) of section 32, refers to a claim, it shall also apply to a counterclaim, and where it refers to a defence, it shall also apply to a defence to that counterclaim.