Report No. 260

(ii) Suggested draft:

2.3.6 Article 2.1 may be redrafted to remove the last phrase, as follows:

2.1 This Treaty applies to Investments in existence as of the date of entry into force of this Treaty or established, acquired, or expanded thereafter that have been admitted by a Party in accordance with its Laws applicable from time to time. Nothing in this Treaty shall apply to either Party in relation to any act or Measure or Law that existed before the date of entry into force of this Treaty.

2.3.7 Articles 2.4, 2.5, 2.6(i) and 2.6(iv) may be removed.