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A Critical Study on : What is Reasonable Restriction under Article 19 of Our Constitution

By Arun Beriwal

Published In

Air 1997

"Public opinion is always in advance of law." — John Galsworthy. "Liberty sans accountability is the freedom of the fool." The success or failure of any democratic system depends largely on the extent to which the civil liberties are enjoyed by the citizens. A democracy aims at the maximum development of an individual by guaranteeing significant rights and freedoms. Therefore, every democracy secures fundamental rights for its citizens to the maximum extent without jeopardising the safety of the State, freindly relations with foreign States, public order, decency & morality and above all the sovereignly and integrity. Article 19 of the Constitution of India specifically guarantees to the citizens of India, the six fundamental freedom in the form of positive declaration which are not exhaustive but provides for the imposition of restriction on wanton enjoyment of these rights. The freedom enumerated in Article 19 is not absolute or uncont ....

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