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Report No. 46

12. Clause 2(b) of the Bill.-

Sub-clause (b) of clause 2 of the Bill inserts clause (2B) after clause (2A) in the existing Article, and it lays down that nothing in sub-clause (f) of clause (1) of Article 19 shall affect any such law as is referred to in clause (2). In other words, an additional safeguard has been provided by clause (2B) which is sought to be introduced by the Bill to prevent any attack against the law passed under Article 31(2) on the ground that any of its provisions contravene the fundamental rights guaranteed by Article 19(1)(f).







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