Arbitration (Protocol and Convention) Act, 1937
9.Saving :-
Nothing in this Act shall---
(a) prejudice any rights which any person would have had of enforcing in {Subs.by Act 3 of 1951, s.3 and Sch., for "the states".} [India] any award or of availing himself in {Subs.by Act 3 of 1951, s.3 and Sch., for "the states".} [India] of any award if this Act had not been passed, or
(b) apply to any award made on an arbitration agreement governed by the law of {Subs.by Act 3 of 1951, s.3 and Sch., for "the states".} [India].
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