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Arbitration (Protocol and Convention) Act, 1937 6.Enforcement of foreign award:- (1) Where the Court is satisfied that the foreign award is enforceable under this Act, the Court, the Court shall order the award to be filed and shall proceed to pronounce judgment according to the award. (2) Upon the judgment so pronounced a decree shall follow, and no appeal shall lie from such decree except in so far as the decree is in excess of or not in accordance with the award Comment : "...even the 1937 Act contain provisions only for the enforcement of the foreign award and not for the arbitral proceedings." Thyssen Stahlunion GMBH v. Steel Authority of India Ltd., AIR 1999 SUPREME COURT 3923    |
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