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Report No. 260 (ii) Suggested draft: 21.1 Either Party may request, and the other Party shall promptly agree to, consultations in good faith on any issue regarding the interpretation, application, implementation, execution or any other matter including, but not limited to: (i) reviewing the implementation of this Treaty; (ii) reviewing the interpretation or application of this Treaty; (iii) exchanging legal information; and (iv) addressing Investment Disputes or other disputes arising out of investment.    |
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