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Report No. 260 (ii) Suggested draft: Article 19. Relationship with other Treaties. 19.1 This Treaty or any action taken hereunder shall not affect the rights and obligations of the parties under existing Agreements to which they are Parties. 19.2 Any question regarding the relationship between this Treaty and another bilateral agreement between the Parties, or a multilateral agreement to which both parties are a Party, shall be resolved in accordance with the rules of customary international law.    |
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