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Report No. 260 (ii) Suggested draft: 20.1 The benefits of this Treaty will not extend to:- (i) an Investment or Investor owned or controlled, directly or indirectly, by persons of a non-Party or of the Host State; or (ii) an Investment or Investor, if persons of a non-Party own or control, directly or indirectly, such Investment or Investor and the Host State: a. does not maintain diplomatic relations with such non-Party; or b. adopts or maintains measures with respect to such non-Party that prohibit transactions with the Investor or that would be violated or circumvented if the benefits of this Treaty were accorded to the Investor or Investment.    |
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