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Arbitration Act 1940 Sch . I Article XIII Convention on the Recognition and Enforcement of Foreign Arbitral Awards THE FIRST SCHEDULE (See section 44) 1. Any Contracting State may denounce this Convention by a written notification to the Secretary-General of the United Nations. Denunciations shall take effect one year after the date of receipt of the notification by the Secretary-General. 2. Any State which has made a declaration or notification under article X may, at any time thereafter, by notification to the Secretary-General of the United Nations, declare that this Convention shall cease to extend to the territory concerned one year after the date of the receipt of the notification by the Secretary-General. 3. This Convention shall continue to be applicable to arbitral awards in respect of which recognition or enforcement proceedings have been instituted before the denunciation takes effect.    |
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