Section 9 in Arbitration (Protocol and Convention) Act, 1937
9. Saving.- Nothing in this Act shall-
(a)prejudice any rights which any person would have had of enforcing in 1 India] any award or of availing himself in 1 India] of any award if this Act had not been passed, or(b)apply to any award made on an, arbitration agreement governed by the law of 1 India].
