Limitation Act, 1963: Applicability to proceedings under AC Act, 1996 arising out of MSMED Act, 2006 – Held: Limitation Act is applicable to arbitration covered by s.18(3) of the MSMED Act, 2006 – Arbitration and Conciliation Act, 1996 – Micro, Small and Medium Enterprises Development Act, 2006 – s.18(3). Micro, Small and Medium Enterprises Development Act, 2006: s.18(3) – Maintainability of counter claim in arbitration proceedings initiated as per s.18(3) of MSMED Act – Held: In view of s.23(2A) of AC Act, 1996, counter claim/set off is maintainable – Arbitration and Conciliation Act, 1996 – s.23(2A).