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Arbitration Act 1940 Sch . III Article 8 Convention on The Execution of Foreign Arbitral Awards THE THIRD SCHEDULE (See section 53) The present Convention shall come into force three months after it shall have been ratified on behalf of two High Contracting Parties. Thereafter, it shall take effect, in the case of each High Contracting Party, three months after the deposit of the ratification on its behalf with the Secretary-General of the League of Nations .    |
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