Report No. 95
5.19. Power to tender opinion to Federal Assembly.-
Further, Article 242 of the Constitution (Yugoslavia) has the following very interesting provision:
"The Constitutional Court of Yugoslavia shall keep itself informed about manifestations of interest for the attainment of constitutionality and legality, and on these grounds shall offer to the Federal Assembly its opinions and proposals to pass laws and to undertake other measures to secure constitutionality and legality and to protect the rights of self-government and the other freedoms and rights of the citizens and organisations."
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