A summing up by Pritchett | Freedom of Speech and Expression under Article 19 of the Constitution - Recommendation to Extend it to Indian Corporations | Law Commission of India Reports | Law Library

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Report No. 101

5.13. A summing up by Pritchett.-

One knowledgeable writer on the American Constitution1 offers the following comments:-

"Considering the importance of groups in a liberal democratic society, it would be a dubious and even illiberal policy to guarantee rights to individuals while denying them to organised groups."

In this connection, the defence of group rights in one of the American cases decided in 1951 is also of interest2.

1. Pritchett The American Constitution, (T.M.R. Edn., 1977), p. 524, fn. 30.

2. Joint Anti-Fascists Refugee Committee v. McGranth, (1951) 341 US 123.

Freedom of Speech and Expression under Article 19 of the Constitution - Recommendation to Extend it to Indian Corporations

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