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[Section 57(1)] [Section 57] [Complete Act]
Central Government Act
Section 57(1)(d) in The Arbitration And Conciliation Act, 1996
(d) the award has become final in the country in which it has been made, in the sense that it will not be considered as such if it is open to opposition or appeal or
if it is proved that any proceedings for the purpose of contesting the validity of the award are pending;