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Citedby 23 docs - [View All]
H vs Jvpd Scheme, Juhu, Mumbai - 400 049 on 3 April, 2013
M/S. Chemipex vs M/S. Shlok Chemicals on 21 January, 2013
State Of West Bengal, Public Works ... vs Afcons Infrastructure Ltd on 22 September, 2011
Pt.Munshi Ram And Associates vs Dda on 5 August, 2008
Tamil Nadu Electricity Board vs M/S. Engineering Projects ... on 29 July, 2010

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[Complete Act]
Central Government Act
Section 55 in The Arbitration And Conciliation Act, 1996
55. Foreign awards when binding. Any foreign award which would be enforceable under this Chapter shall be treated as binding for all purposes on the persons as between whom it was made, and may accordingly be relied on by any of those persons by way of defence, set off or otherwise in any legal proceedings in India and any references in this Chapter to enforcing a foreign award shall be construed as including references to relying on an award.