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Continue to ChatArbitration and Conciliation Act, 1996 - Section 8 - Reference to arbitration - Non-existence of arbitration agreement in relation to the entire subject-matter of the suit, and when the substantive reliefs claimed in the suits fall outside the arbitration clause in the original licence agreement. https://sclaw.in/2023/05/07/arbitration-and-conciliation-act-1996-section-8-reference-to-arbitration-non-existence-of-arbitration-agreement-in-relation-to-the-entire-subject-matter-of-the-suit-and-when-the-substantive-re/