Report No. 46
25. Desirability between fundamental rights and public good.-
We are confident that, after the present Bill is passed, when, in due course, Parliament and State Legislatures make laws in accordance with the provisions of Article 31C, they will faithfully keep in mind the basic concept of our constitutional philosophy that, in evolving a rational synthesis (Samanvaya) between the competing claims of a citizen's fundamental rights and public good, the relative importance and legitimacy of the claims must be carefully weighed and taken into account.
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