Section 50(1) in The Arbitration And Conciliation Act, 1996
(1)[Notwithstanding anything contained in any other law for the time being in force, an appeal] [Substituted 'An appeal' by Act No. 33 of 2019, dated 9.8.2019.] shall lie from the order refusing to(a)refer the parties to arbitration under section 45;(b)enforce a foreign award under section 48,to the Court authorised by law to hear appeals from such order.
