Section 7(1) in Arbitration (Protocol and Convention) Act, 1937
(1)In order that a foreign award may be enforceable under this Act it must have-(a)been made in pursuance of an agreement for arbitration which was valid under the law by which it was governed,(b)been made by the tribunal provided for in the agreement or constituted in manner agreed upon by the parties,(c)been made in conformity with the law governing the arbitration procedure,(d)become final in the country in which it was made,(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].
