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Report No. 260 G. Article 14.6. Prevention of conflict of interest of arbitrators and challenges. (i) Analysis and comment: 5.7 Considering the public interest involved in BIT arbitrations, it may be advisable to incorporate a more exhaustive standard than what has been provided in Article 14.6(x) to ensure neutrality of the arbitrators. As an option, the International Bar Association (IBA) Guidelines in Conflicts of Interest in International Arbitration may be incorporated. However, due to the constant revision of the IBA guidelines, the incorporation may be made through reference.    |
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