Report No. 46
19. Primacy of directive principles recognised by the Bill.-
However, as we have already indicated, Directive Principles, not being enforceable, were given a somewhat inferior position by judicial process. The proposed Bill for the first time recognises the primacy of Directive Principles and has selected two of them enshrined in Article 39(b) and (c) for implementation in the first instance. That is why we think the Bill marks the beginning of a new era in the constitutional history of our country.
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