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Arbitration (Protocol and Convention) Act, 1937 Article 4.--- The party relying upon an award or claiming its enforcement must supply, in particular: (1) The original award or a copy thereof duly authenticated, according to the requirements of the law of the country in which it was made; (2) Documentary or other evidence to prove that the award has become final, in the sense defined in Article 1 (d), in the country in which it was made; (3) When necessary, documentary or other evidence to prove that the conditions laid down in Article 1, paragraph 1 and paragraph 2 (a) and (c), have been fulfilled. A translation of the award and of the other documents mentioned in this Article into the official language of the country where the award is sought to be relied upon may be demanded. Such translations must be certified correct by a diplomatic or consular agent of the country to which the party who seeks to rely upon the award belongs or by a sworn translator of the country where the award is sought to be relied upon.    |
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