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Report No. 260 (ii) Suggested draft: 22.1 This Treaty may be amended at any time at the request of either Party. The requesting Party must submit its request in written form explaining the grounds on which the amendment shall be made. The other Party shall consult with the requesting Party regarding the proposed amendment and must also respond to the request in writing. 22.2 Any agreement to amend the treaty pursuant to this Article must be expressed in writing, whether in a single written instrument or through an exchange of diplomatic notes. 22.3 Such amendments shall enter in force when the concerned Parties have notified each other that the necessary constitutional requirements for the entry into force have been fulfilled. 22.4 The amended provisions of this treaty shall not apply to claims arising out of events which occurred, or claims which have been raised prior to the entry into force of the amendment.    |
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