Report No. 101

6.3. Replies expressing agreement with the need for amendment of Article 19.-

The five replies that have expressed agreement that there is need to extend the benefit of Article 19(1)(a) to corporation are from

(i) one High Court,1

(ii) two State Governments,2

(iii) the Law Commission of one State,3 and

(iv) one High Court Judge.4

The reply sent on behalf of the State Law Commission, it should be added, is subject to confirmation by meeting of the State Law Commission and is further subject to the comment that the share-holding in a corporation should be cent-percent or wholly Indian. Comments taking the view that Article 19(1)(a) of the Constitution should not be extended to Corporations have been received from:-

(i) one State Government5 and

(ii) one High Court Judge.6

1. Law Commission File No. F.2(13)/83-L.C., S. No. 3.

2. Law Commission File No. F.2(13)/83-L.C., S.N. No. 7

3. Law Commission File No. F.2(13)/83-L.C., S. No. 9 (State Law Commission of MP).

4. Law Commission File No. F.2(13)/83-L.C., S. No. 10.

5. Law Commission File No. F.2(13)/83-L.C., S. No 1

6. Law Commission File No. F.2(13)/83-L.C., S. No. 10.