 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 260 E. Article 14.4(4). Additional conditions precedent for submission of dispute to arbitration. (i) Analysis and comment: 5.5.1 Article 14.4(i)A(b) gives a party a maximum of 18 months from the completion of domestic remedies to negotiate and amicably resolve the dispute. This period would also include the mandatory minimum of a one-year period for negotiation. If respondent parties wish for there to be an actual possibility of negotiation, the same must not be time-barred, and instead the limitation for arbitration must be calculated from the breakdown of negotiations.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back