Section 10 in Arbitration (Protocol and Convention) Act, 1937
10. Rule- making powers of the High Court.- The High Court may make rules consistent with this Act as to-
(a)the filing of foreign awards and all proceedings consequent thereon or incidental thereto;(b)the evidence which must be furnished by a party seeking to enforce a foreign award under this Act; and(c)generally, all proceedings in Court under this Act.
