Section 4(2) in Arbitration (Protocol and Convention) Act, 1937
(2)Any foreign award which would be enforceable under this Act shall be treated as binding for all purposes on the persons as between whom it was made, and may accordingly be relied on by any of those persons by way of defence, set off or otherwise in any legal proceedings in India], and any references in this Act to enforcing a foreign award shall be construed as including references to relying on an award.
