Section 11 in Extradition Treaty between the Government of the Republic of India and the Government of the Republic of the Philippines
11. Evidence.
(1)The authorities of the Requested State shall admit as evidence, in any proceedings for extradition, if duly authenticated, any statement made under oath or by way of affirmation, any warrant and any certificate or judicial document stating the fact of a conviction. A document is duly authenticated for the purpose of this treaty if it purports to be:(a)Signed or certified by a Judge, Magistrate or other authorized officer in or of the Requesting State;(b)Verified by oath or affirmation or sealed with an official or public seal of the Requesting State or of a Minister of State, or of a Department or officer of the Government of the Requesting State; and(c)Certified by a diplomatic or consular officer of the Requested State accredited to the Requesting State.Article-12
