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Arbitration Act 1940

Sch . III Article 5

Convention on The Execution of Foreign Arbitral Awards

THE THIRD SCHEDULE

(See section 53)

The provisions of the above articles shall not deprive any interested party of the right of availing himself of an arbitral award in the manner and to the extent allowed by the law or the treaties of the country where such award is sought to be relied upon.



Arbitration Act, 1940 Back




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