Report No. 76
8.23. Correct position.-
The theory of the Act is that in the case of every arbitration one court, and only one, should be the forum in which all question` relating to the validity of the award should be finally determined.
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Report No. 76 8.23. Correct position.- The theory of the Act is that in the case of every arbitration one court, and only one, should be the forum in which all question` relating to the validity of the award should be finally determined. |
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