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SC: Enforcement Court May Refuse Enforcement of Foreign Award, Cannot Set Aside or Correct - (17 Sep 2020)

ARBITRATION

Supreme Court has observed that though enforcement Courts may refuse enforcement of a foreign award, if the conditions contained in Section 48 of the Arbitration and Conciliation Act, 1996 are made out, but it cannot set aside or correct a foreign award, even if such conditions are made out.

Tags : SUPREME COURT   ENFORCEMENT OF FOREIGN AWARD  

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