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Arbitration (Protocol and Convention) Act, 1937 9.Saving :- Nothing in this Act shall--- (a) prejudice any rights which any person would have had of enforcing in {Subs.by Act 3 of 1951, s.3 and Sch., for "the states".} [India] any award or of availing himself in {Subs.by Act 3 of 1951, s.3 and Sch., for "the states".} [India] of any award if this Act had not been passed, or (b) apply to any award made on an arbitration agreement governed by the law of {Subs.by Act 3 of 1951, s.3 and Sch., for "the states".} [India].    |
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