Report No. 33
55. Considerations outlined above to be borne in mind.-
The proposition that the public interest must be safeguarded and a sense of urgency created in the minds of public servants to treat corruption as a social evil, need not be disputed.
But, before giving legislative effect to this proposition in the manner suggested1, regard must be had to the various legal and practical considerations that we have outlined2.
1. Paras. 3 and 4, supra.
2. Paras. 6-54, supra.
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