Report No. 38
52. Section 19.- The constitutional aspects of section 19 have been dealt with separately.1
1. See Appendix 4.
53. It has been stated,1 that there is some repetition between sections 19(1) and 19(2), and that the section should be recast. It may be that there is some overlapping. But, in the absence of any practical difficulty, no change need be made.
1. S. No. 96 (Suggestion of the Department).
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