Report No. 260
(ii) Suggested draft:
5.3.6 The following suggestions are made:
1. Article 14.2(ii)(a) may be removed.
2. Article 14.2(ii)(d) may be reconsidered and its applicability may be restricted to Article 17 only.
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Report No. 260 (ii) Suggested draft: 5.3.6 The following suggestions are made: 1. Article 14.2(ii)(a) may be removed. 2. Article 14.2(ii)(d) may be reconsidered and its applicability may be restricted to Article 17 only. |
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