Report No. 260

(ii) Suggested draft:

24.1 This Treaty shall remain in force for a period of ten years and thereafter it shall be deemed to have been automatically extended unless either Party gives to the other Party a written notice of its intention to terminate the Treaty. The Treaty shall stand terminated one year from the date of receipt of such written notice.

24.2 In respect of investments made prior to the date when the termination of this Treaty becomes effective, the provisions of this Treaty shall remain in force for a period of ten years from the date that the termination of this Treaty becomes effective from the date that the Treaty lapses, whichever is earlier.

Sd/-
[Justice A.P. Shah]
Chairman

Sd/-
[Justice S.N. Kapoor]
Member

Sd/-
[Prof. (Dr.) Mool Chand Sharma]
Member

Sd/-
[Justice Usha Mehra]
Member

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[P.K. Malhotra]
Member (Ex-officio)

Sd/-
[Dr. Sanjay Singh]
Member (Ex-officio)

Sd/-
[Dr. G. Narayana Raju]
Member-Secretary

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