IV.1 International Trade Dynamics (Annexure) - আরবিআই - Reserve Bank of India
IV.1 International Trade Dynamics (Annexure)
Annex IV.1: Main Issues in WTO |
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Agenda for Discussion |
Main Issues |
India’s Position |
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1. Agriculture |
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a. |
Export Subsidies |
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Reductions of, with a view to phasing out, all |
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Removal of all forms of direct and indirect export subsidies, by |
forms of export subsidies. |
developed countries, in a time-bound manner. |
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For developing countries, retention of Article 9.4 of the Agreement |
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on Agriculture, thereby enabling grant of marketing and transportation |
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subsidies on exports listed in Article 9.1 (d) and (e). |
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b. |
Market Access |
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Substantial improvements in market access |
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Any reduction in tariffs by developing countries should be based on |
for agricultural products of developing |
an approach that secures an overall average reduction in bound rates |
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countries, while allowing them to retain the |
for them which is significantly lower than that by developed countries. |
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necessary flexibility. |
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To provide the flexibility of minimal tariff cuts or exemption from tariff |
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cuts by developing countries in respect of Special Products towards |
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food and livelihood security and rural development, based on self- |
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declaration. |
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To establish for developing countries a new Special Safeguard |
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Mechanism (SSM) applicable to all agricultural products, based on |
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price and volume triggers, to safeguard against import surge and |
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price volatility. |
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To achieve substantial reductions in tariff peaks and tariff escalation, |
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and to improve disciplines on Tariff Rate Quota administration, in |
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products of export interest to developing countries. |
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c. |
Domestic Support |
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Substantial reductions in trade-distorting |
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Towards meeting the Doha mandate for substantial reductions in |
domestic support. |
trade-distorting domestic support, the Amber Box support reduction |
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should permit steeper reductions by developed country Members |
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providing higher levels of support. The de minimis for developed |
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countries should be reduced from the existing level of 5 per cent of |
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the value of agricultural production. Blue Box support should be |
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capped and brought under reduction disciplines, and disciplines on |
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direct payments under the Green Box should be strengthened. To |
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prevent circumvention of reduction commitments through the shifting |
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of support between one box and another, trade-distorting Amber Box, |
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Blue Box, and the de minimis should be brought under an overall |
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reduction discipline. |
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Retain and enhance the provisions of Article 6.2 for low-income and |
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resource poor farmers for developing countries towards addressing |
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food and livelihood security and rural development concerns. |
Agenda for Discussion |
Main Issues |
India’s Position |
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Special and Differential Treatment |
for |
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The negotiated mandate agreed at Doha is for extending |
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developing |
countries |
undifferentiated special and differential treatment to developing |
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countries as an integral part of all aspects of negotiations. Developing |
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countries can be expected to reciprocate in market access, |
subject |
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to their economic and social conditions, development needs, food |
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and livelihood security and rural development, only if they get adequate |
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concessions and commitments by developed countries in all the three |
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pillars of Agreement on Agriculture, namely, domestic support, export |
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subsidies and market access. |
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2. |
GATS |
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Professional Services |
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Under GATS, India has taken commitments |
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Liberalisation of certain sectors is essential to accelerate growth in |
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Computer Related |
in the areas of its economic interests, which |
developing countries. However, there are certain sensitive |
sectors |
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Services |
include |
services |
like |
financial, |
that needs to be treaded with caution. |
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Audio Visual |
telecommunication, |
health, |
business, |
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For the developing countries including India, the balance of benefit in |
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Services |
construction, tourism and travel-related. |
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the negotiations will accrue to the extent to which their |
service |
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Distribution Services |
India’s commitments are based on |
its |
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providers are allowed to supply services in important overseas markets |
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domestic policy and has been taken mainly |
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Education and |
either from remote locations or through temporary movement of natural |
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in Mode 3 (i.e. commercial presence), which |
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Training Services |
persons. |
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are in consonance with the policy on FDI. |
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Environment |
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In case the resistance among developed countries for agreeing to |
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Services |
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the request of developing countries for enhanced market access under |
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Financial Services |
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Modes 1 and 4 continues, this would substantially erode India’s |
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Telecommunication |
flexibility to make commitments in sectors of interest to developed |
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Services |
countries. |
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Tourism Services |
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Transport Services |
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Postal Services |
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Recreational, |
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Cultural and |
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Sporting Services |
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3. |
Market Access for |
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Non-Agricultural |
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Products |
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a. |
Finalisation of |
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A formula to be applied to all tariff lines of |
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The formula proposed by the Chairman of the Negotiating Group have |
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modalities for the |
all Members coupled with a |
mandatory |
merits as it incorporates adequate special and differential provisions |
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actual tariff |
sectoral tariff elimination proposal on seven |
by incorporating an element of tariff average in the formula. |
It thus |
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negotiations, i.e., |
sectors of |
export interest to |
developing |
recognises the principle of less than full reciprocity in the core modality |
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the tariff reduction |
countries. |
of reduction commitments. |
Agenda for Discussion |
Main Issues |
India’s Position |
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method and the |
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The formula requires all members to reduce |
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Amending any aspect of the formula or the formula itself would negate |
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extent of tariff |
their tariffs on all industrial products. |
the entire work done so far. The suggestion for mandatory tariff |
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reduction to be |
harmonisation and elimination would be most iniquitous to developing |
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offered by different |
countries. There is no mandate for harmonisation of tariffs under the |
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countries. |
Doha Ministerial Declaration. For developing countries, the initiative |
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for sectoral tariff elimination should be voluntary rather than |
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mandatory and should also incorporate the principle of less than full |
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reciprocity. |
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Being at different stages of development, developing countries may |
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not have the capacity to undertake binding obligations on all the |
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proposed sectors. |
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Some of the highest tariffs are found in developed countries in these |
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sectors, namely, in textiles and clothing; leather and footwear; marine |
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products; and gems and jewellery. |
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b. |
How to deal with non- |
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The main |
issue is |
to clearly identify what is |
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Several WTO members including India have notified existing NTBs |
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tariff barriers |
the measure, who is imposing it, how it affects |
faced by their goods during exports to various markets. Discussions |
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trade and an estimation of the trade restricting |
are going on as to how to address these NTBs. |
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impact of the measure. |
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c. |
Special treatment, if |
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Members are not clear as to what constitutes |
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In the list of environmental goods, goods of export interest for |
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any, of environmental |
an ‘environmental good’ and thereafter what |
developing countries should also be included. |
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goods in these |
should be the special treatment. |
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negotiations. |
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4. |
TRIPS |
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a. |
TRIPS and Public |
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How to |
ensure |
patent |
protection |
for |
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TRIPS Agreement under Article 31 provides for compulsory licensing |
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Health |
pharmaceutical products does not prevent |
procedure to make available patented medicines and drugs at |
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people in poor countries from having access |
affordable prices. Doha Declaration on TRIPS and Public Health |
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to medicines while at the same time |
adopted in November 2001 provides that the TRIPS Agreement does |
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maintaining the patent system’s role in |
not and should not prevent Member countries from taking measures |
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providing incentives for |
R&D into new |
to protect public health and that each Member has the right to grant |
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medicines. |
compulsory licenses and the freedom to determine the grounds upon |
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which such licenses are granted as well as the right to determine |
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what constitutes a national emergency or other circumstances of |
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extreme urgency referred to under Article 31. Further, General Council |
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has taken a decision on August 30, 2003 to waive obligations under |
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Article 31(f) and 31(h) of TRIPS Agreement, with certain conditions. |
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This decision would ease the problem being faced by the developing |
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countries and Least Developed Countries having little or no |
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manufacturing capacities in the pharmaceutical sector, in using the |
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flexibility of compulsory license. This decision would enable |
Agenda for Discussion |
Main Issues |
India’s Position |
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manufacture and expor t of pharmaceutical products under |
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compulsory license to countries with limited or no manufacturing |
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capacities in the pharmaceutical sector. This would further improve |
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accessibility of patented medicines at reasonable prices in poor |
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countries. India has not taken any decision on all of these issues. |
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b. |
Geographical |
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Geographical indications are |
place names |
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India has proposed that the proposed multilateral register should |
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indications |
used to identify origin and quality, reputation |
be extended for products other than wines and spirits. From India's |
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or other characteristics of products. |
point of view, the most important issue is the legal obligations of |
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the Register on non-participating Members. Consensus among the |
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Whether to extend the |
‘higher |
level of |
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Members could not be reached so far on this issue. |
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protection’ beyond ‘wines and spirits’ to a wide |
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range of other products, including |
food and |
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India has been demanding extension of protection available under |
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handicrafts. |
Article 23 of TRIPS Agreement to products of geographical |
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indications other than wines and spirits. |
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c. |
Bio-diversity and |
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How to deal with patentability |
or non- |
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Draft Cancun Ministerial Text (Second Revision) under para 13 |
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traditional knowledge |
patentability |
of plant and animal inventions |
regarding implementation issues, while reaffirming the mandates |
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and the protection of plant varieties. |
given under para 12 of Doha Ministerial Declaration and Decision |
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on Implementation-Related Issues and Concerns, instructed the TNC |
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Whether discussions on these subjects have |
and other negotiating bodies to redouble the efforts to find |
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developed |
far enough |
to |
be |
handled |
appropriate solutions as a priority and requested the Director General |
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immediately in the WTO |
or |
whether they |
to continue the consultations undertaken by him on issues including |
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should wait for technical discussions. |
extension of the protection of geographical indications provided for |
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in Article 23 of the TRIPS Agreement to products other than wines |
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and spirits. However, since there was no consensus among the |
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d. |
Non-violation |
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The purpose of allowing ‘non-violation’ cases |
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Member countries on the draft Cancun Ministerial Text, the above |
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complaints |
is to preserve the balance of benefits struck |
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draft language could not be agreed to. |
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during multilateral negotiations. The issue is |
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to decide whether ‘non-violation complaints’ |
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However, the draft language as suggested by India and other like- |
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should be allowed in intellectual property and if |
minded countries on implementation issues was different. India |
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so, to what extent and how (scope and |
alongwith other like-minded Member countries such as Cuba, Egypt, |
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modalities) they could be brought to the WTO’s |
Indonesia, Jamaica, Kenya, Malaysia, Pakistan, Sri Lanka, Tanzania, |
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Dispute Settlement procedures. |
Uganda and Zimbabwe, reaffirmed that negotiations on outstanding |
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implementation issues shall be an integral part of the Doha Work |
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Programme. |
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5. |
Singapore Issues |
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a. |
Trade and Investment |
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Whether there is ‘an explicit’ consensus on |
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WTO is not the right forum and that the traditional WTO principles of |
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modalities that would allow negotiations to go |
non-discrimination particularly national treatment are not appropriate |
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b. |
Trade and Competition |
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ahead, leading to new WTO rules |
on these |
for a development policy-related issues like investment. |
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Policy |
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four issues. |
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There are significant and deep differences in views of Members on |
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c. |
Trade Facilitation |
many elements of these issues. India is not entirely convinced of |
Agenda for Discussion |
Main Issues |
India’s Position |
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d. |
Transparency in |
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Members also take position that, negotiation |
the appropriateness of taking a decision on modalities as it does not |
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Government |
will commence after the Fifth Ministerial and |
give any idea of the substance and direction of obligations that |
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Procurement |
results of negotiations would be part of ‘single |
agreements in this area may require the country to undertake. |
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undertaking’ to be concluded by March 31, |
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Negotiations on these issues may commence only after ‘explicit |
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2005. |
consensus’ on modalities among all members of the WTO and that |
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each of the four Singapore issues should be considered separately |
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and not covered under a single set of modalities. |
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The need for a multilateral agreement on investment itself is not clear. |
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Although it can neither promise additional investment flows nor reduce |
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transaction costs for investors significantly, such agreement will |
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certainly curtail the policy space of developing countries. |
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There exists a wide divergence in views on various elements of |
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‘investment’ including scope and definition, transparency, dispute |
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settlement, performance requirement, etc. |
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Further work needs to be done on understanding elements in |
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‘competition’ such as core principles, cooperation mechanisms and |
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the coverage and prohibition of hardcore cartels through appropriate |
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mechanisms before India can start comprehending the implications |
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of any multilateral discipline. |
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Multilateral rules, binding in nature, in respect of trade facilitation and |
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transparency in government procurement would entail high costs for |
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developing countries. |
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6. |
Trade Rules |
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a. |
Anti-Dumping |
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Improve and clarify the anti-dumping Agreement. |
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India has made three submissions to the negotiating group on Rules. |
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Improve |
and clarify |
disciplines |
in the |
The first submission has sought Special and Differential treatment |
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b. |
Subsidies |
Subsidies |
Agreement. |
for developing countries during anti-dumping and countervailing duty |
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investigations. The second submissions has identified specific |
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How to interpret the phrase ‘substantially all the |
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c. |
Regional Trade |
provisions of the anti-dumping agreement which require amendments. |
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trade’ ; regulations that could restrict trade such |
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Agreements |
The third submission highlights provisions that require amendments |
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as rules of origin under preferential schemes; |
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to the Subsidies Agreement. |
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how regional agreements relate to development |
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and the primacy of the multilateral |
trading |
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system and the negative effect regional |
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agreements can have on other countries. |
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7. |
Dispute Settlement |
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Clarify and improve provisions of the Dispute |
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A comprehensive set of proposals was tabled by India alongwith |
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Settlement Understanding (DSU). The Doha |
certain other countries in the special session of Dispute Settlement |
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Declaration stated that these negotiations will |
Body (DSB). |
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not be part of the single undertaking. i.e. that |
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they will not be tied to the success or failure of |
Agenda for Discussion |
Main Issues |
India’s Position |
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the other negotiations mandated by the |
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declaration. All members, however, expressed |
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a readiness to continue work beyond May 31, |
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2003 towards an agreement. |
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8. Trade and Environment |
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The need to clarify the relationship between |
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India has submitted a paper on 'the effect of environmental measures |
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existing WTO rules and specific trade |
on market access' to the Committee on Trade and Environment |
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obligations set out in multilateral |
(CTE). (WT/CTE/W/207 dated 21/5/2002) and another paper on |
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environmental agreements (MEAs); exchange |
'Relationship between Specific Trade Obligations set out in MEA |
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of information between the WTO and MEA |
and WTO Rules' (TN/TE/W/23 dated 20/2/2003). |
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secretariats; criteria for granting observer |
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status to other international organisations and |
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liberalisation of trade in environmental goods |
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and services. |
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9. |
Trade, Debt and |
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Durable solution to the problem of external |
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It is necessary to make significant progress in the areas of great |
Finance |
indebtness of developing countries and to |
importance to developing countries. |
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strengthen the coherence of international |
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trade and financial policies with a view to |
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safeguarding the Multilateral Trading System |
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(MTS) from the effects of financial and |
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monetary instability. |
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10. |
Trade and Technology |
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Recommend on steps to be taken within the |
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Need to move to the stage of identification of elements of a possible |
Transfer |
mandate of WTO to increase flows of |
agreement and agree on start of negotiations. |
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technology to developing countries. |
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11. |
Electronic Commerce |
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The main issues are (i) classification of the |
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contents of certain electronic transmissions, |
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(ii) development-related issues, (iii) fiscal |
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implications of e-commerce, (iv) relationship |
— |
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(and possible substitution effects) between e- |
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commerce and traditional forms of commerce, |
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(v) imposition of customs duties on electronic |
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transmissions, (vi) competition, and (vii) |
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jurisdiction and applicable law/ other legal |
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issues |