Contents
Articles
Rethinking the Regulation of International Foreign Investment: Recent Developments in Brazil, South Africa and India
—Akshat Agarwal…………………………………………………………………………… 1
Exploring the Nairobi Decision on Export Competition: Are WTO Members bound by it?
—Kuruvila M. Jacob, Nidhi Kulkarni……………………………………………. 18
Investment Facilitation for Development: A Rights Perspective of Multilateral Governance
—Clair Gammage…………………………………………………………………………… 30
India – Solar Cells and Mexico – Taxes on Soft Drinks: Multilevel Rule of Law Challenges in the Interpretation of Art. XX (d) of GATT 1994 in WTO Case Law
—Henrik Andersen………………………………………………………………………… 58
Transparency in Investment Treaty Arbitration & Asia’s Mixed reception
—Mahdev Mohan, Siraj Shaik Aziz, Kartik Singh………………………. 102
Developing The Philippine Sovereign Wealth Fund
—Russell Stanley Q. Geronimo……………………………………………………. 126
Service Contracts and the CISG
—Ingeborg Schwenzer, Julian Ranetunge and Fernando Tafur…… 170
New Developments in WTO Accession Practice: Commitments on the Elimination of Export Duties in recent Protocols of Accession
—Dylan Geraets………………………………………………………………………….. 194
