Report No. 58
Law as a dynamic instrument
10.20. In a democratic State, law can never be static. It is dynamic, and it is 45 fully conscious of its purpose as an instrument of social change. It is in connection with this dynamic role of law that Friedman1 as observed:
"It would be tragic if the law were so petrified as to be unable to respond to the unending challenge of evolutionary or revolutionary changes in society. To the lawyer, this challenge means that he cannot be content to be a craftsman. His technical knowledge will supply the tools, but it is his sense of responsibility for the society in which he lives that must inspire him to be jurist as well as lawyer."
1. W. Friedmann Law in a Changing Society, p. 503.
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