Section 7(2)(c) in Arbitration (Protocol and Convention) Act, 1937

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(c) in Arbitration (Protocol and Convention) Act, 1937

(c)the award does not deal with all the questions referred or contains decisions on matters beyond the scope of the agreement for arbitration: Provided that if the award does not deal with all questions referred the Court may, if it thinks fit, either postpone the enforcement of the award or order its enforcement subject to the giving of such security by the person seeking to enforce it as the Court may think fit.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 7(2)(c) in Arbitration (Protocol and Convention) Act, 1937