Report No. 260

(ii) Suggested draft:

2.1.7 A revised Preamble is as follows:

The Government of the Republic of India and the Government of the ________ ("the Party" individually or "the Parties" collectively);

Desiring to promote bilateral cooperation between the Parties with respect to foreign investments; and

Agreeing to maintain a stable and transparent environment for investments without disturbing the right of a Party allow investments to enter and operate according to the laws of a Party; and

Reaffirming the right of the Parties to adopt laws in public interest generally, and specifically, for the protection of environment, human health and labour standards; and

Seeking to align the objectives of Investment with sustainable development and inclusive growth of the Parties;

Have agreed as follows: