Central Government Act
Section 32 in The Arbitration Act, 1940 1
32. Bar to suits contesting arbitration agreement or award. Notwithstanding any law for the time being in force, no suit shall lie on any ground whatsoever for a decision upon the existence, effect or validity of an arbitration agreement or award, nor shall any arbitration agreement or award be 1[ enforced], set aside, amended, modified or in any way affected otherwise than as provided in this Act.