Report No. 194

Verification of Stamp Duties and Registration of Arbitral Awards

Contents
Chapter I	Introductory
1.1	Preliminary
2.	Effect of non-filing of original awards in Court
3,4.	Position under the Arbitration Act, 1940
Chapter II	Issues arising out of requirement of stamp duty and registration of the arbitral awards
2.1.	Preliminary
2.	Stamp Duties
3.	Registration
4.	Conclusion
Chapter III	The interim working solution found by the Madras High Court
3.1	The first Order of the Madras High Court dated 17th December, 2003
2,3.	The second Order of the Madras High Court dated 30th January, 2004
Chapter IV	Comparison of different solutions and our recommendations
4.1	Preliminary
2.	Analysis of possible solutions and their merits
3.	Preference for Solution Nos. (3) and (5)
4.	176th Report of the Law Commission - Suggestions to insert a new section 33A
5.	Our Recommendations
6.	Summary of Recommendations for Amendment
7.	We recommend accordingly
	Annexure
	First Alternative
	Second Alternative