Report No. 87
5.6. Aspect of human rights.-
At the same time, while expanding the scope of these provisions, the need to protect freedom of the individual ought not to be lost sight of. The subject is a sensitive area of human rights-bodily integrity and interference therewith under the aegis of the law1. This is an aspect of fundamental importance. We hope that while formulating our recommendations, we have not lost sight of this important aspect.
1. See also para. 1.7, supra.
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