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Arbitration (Protocol and Convention) Act, 1937 2.Interpretation :- In this Act {Definition of "States" ins.by the A.O.1950 was omitted by Act 3 of 1951, s.3 and Sch}"foreign award" means an award on differences relating to matters considered as commercial under the law in force in {Subs., ibid., for "the states".} [India ] made after the 28th day of July, 1924,--- (a) in pursuance of an agreement for arbitration to which the Protocol set forth in the First Schedule applies, and (b) between persons of whom one is subject to the jurisdiction of some one of such Powers as the Central Government, being satisfied that reciprocal provisions have been made may, by notification{For such notification, see Gazette of India, 1938, Pt.I, p.24.} in the Official Gazette, declare to be parties to the Convention set forth in the Second Schedule, and of whom the other is subject to the jurisdiction of some other of the Powers aforesaid, and (c) in one of such territories as the Central Government, being satisfied that reciprocal provisions have been made, may by like notification, declare to be territories to which the said Convention applies, and for the purposes of this Act an award shall not be deemed to be final if any proceedings for the purpose of contesting the validity of the award are pending in the country in which it was made.    |
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