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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(1)(e) in Arbitration (Protocol and Convention) Act, 1937

(e)been in respect of a matter which may lawfully be referred to arbitration under the law of 1 India], and the enforcement thereof must not be contrary to the public policy or the law of 1 India].