Central Government Act
Section 57(1)(e) in The Arbitration And Conciliation Act, 1996
(e) the enforcement of the award is not contrary to the public policy or the law of India. Explanation.- Without prejudice to the generality of clause (e), it is hereby declared, for the avoidance of any doubt, that an award is in conflict with the public policy of India if the making of the award was induced or affected by fraud or corruption.