Report No. 46
37. Conclusion.- In conclusion, our recommendations are:-
(1) In Article 31C as at present drafted, instead of Article 19, Article 19(1)(f) and (g) should be specified;
(2) The last part of the main paragraph of the proposed Article 31C, which provides that no law containing a declaration that it is for giving effect to such policy shall be called in question in any court on the ground that it does not give effect to such policy, should be deleted.
P.B. Gajendragadkar, Chairman
V.R. Krishna Iyer, Members.
P.K. Tripathi, Chairman
P.M. Bakshi, Secretary.
New Delhi,
Dated: 28th October, 1971.