Arbitration (Protocol and Convention) Act, 1937
10.Rule-
making powers of the High Court:- The High Court may make rules consistent with this Act as to---
(a) the filing of foreign awards and all proceedings consequent thereon or incidental thereto;
(b) the evidence which must be furnished by a party seeking to enforce a foreign award under this Act; and
(c) generally, all proceedings in Court under this Act.
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