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Report No. 260 (ii) Suggested draft: 6.1.6 Specific drafting language is not provided. However, the following suggestions are made: 1. A chapeau of the kind that exists in Article XX of GATT and also in the general exception clauses in the investment chapters in India's FTAs may be added to Article 16. 2. Article 16 may be redrafted so as not to be self-judging 3. Article 16.3 may be removed.    |
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