Report No. 101

1.9. Inquiry confined to freedom of speech and other expression.-

It should be also made clear that the present discussion is confined to the question whether the right conferred by Article 19(1)(a) freedom of speech and expression should be extended to corporate bodies. The question whether the other freedoms guaranteed by Article 19(1) should also be similarly extended, is not being dealt with in the present inquiry. There have been no suggestions made in that regard. Material on the other freedoms guaranteed by Article 19 does not, also, bear that concreteness and magnitude as to compel us to take up, of our own, a consideration of those freedoms.