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Arbitration Act 1940 Section 37 Appealable Orders (1)An appeal shall lie from the following orders (and from no others) to the Court authorized by law hear appeals from original decrees of the Court passing the order, namely : - (a) granting or refusing to grant any measure under section 9; (b) setting aside or refusing to set aside an arbitral award under section 34. (2) Appeal shall also lie to a court from an order of the arbitral tribunal - (a) accepting the plea referred to in sub-section (2) or sub-section (3) of section 16; or (b) granting or refusing to grant an interim measure under section 17. (3) No second appeal shall lie from an order passed in appeal under this section, but nothing in this section shall affect or away any right to appeal to the Supreme Court.    |
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