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Delhi High Court Says No to Defenses Under FEMA For Enforcement of Foreign Arbitral Awards - (17 Apr 2017)

Delhi High Court has held that foreign arbitral award can be enforced in India pertaining to put options, exit at assured return, and guarantee arrangements and provisions of FEMA and related regulations cannot be claimed as defense by Indian parties.

Tags : DELHI HIGH COURT   FOREIGN ARBITRAL AWARDS  

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