Section 48(1)(e) in The Arbitration And Conciliation Act, 1996

[Cites 0, Cited by 27] [Section 48(1)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1)(e) in The Arbitration And Conciliation Act, 1996

(e)the award has not yet become binding on the parties, or has been set aside or suspended by a competent authority of the country in which, or under the law of which, that award was made.

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Union of India - Subsection

Section 48(1)(e) in The Arbitration And Conciliation Act, 1996